DHANDAPANI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Advocate(Crl.Side) for the State.

(2.) The defacto complainant has engaged a counsel to intervene the bail petition.

(3.) The reading of the First Information Report clearly shows that a case of civil dispute has been given the criminal colour by the defacto complainant in order to harass the petitioner herein. Hence, this Court is of the view that the petitioner may be granted bail. Accordingly, the petitioner is ordered to be released on bail subject to the following conditions;