C. RAMALINGAM Vs. S. GEETHA

JUDGEMENT

(1.) The petitioner in both these petitions is the de facto complainant in Crime No. 431 of 2011 on the file of the respondent police. The respondents 1 and 2 in Crl.O.P. No. 11467 of 2013 are the Accused 1 and 2 and the 1st respondent in Crl.O.P. No. 11466 of 2013 is the 3rd Accused. The said case has been registered for alleged offence u/s. 406, 420, 465, 467, 468, 471 r/w 34 of IPC. The respondents 1 and 2 in Crl.O.P No. 11467 of 2013 filed a petition in Crl. M.P No. 651 of 2013 before the learned Principal Sessions Judge, Chengalpattu, seeking anticipatory bail. The learned Sessions Judge by order dated 28.02.2013 granted anticipatory bail to them. While, the 1st respondent in Crl.O.P. No. 11466 of 2013 filed a petition in Crl. M.P. No. 759 of 2013 before the learned Principal Sessions Judge, Chengalpattu, seeking anticipatory bail. The learned Sessions Judge by order dated 08.03.2013 granted anticipatory bail to her. Seeking to cancel the anticipatory bail granted to the Accused 1 and 2 and the 3rd Accused, the de facto complainant in the said case is before this court with these criminal original petitions in Crl.O.P No. 11467 and 11466 of 2013 respectively. On service of notice, the respondents 1 and 2 in Crl.O.P. No. 11467 of 2013 have entered appearance and they have also filed their counter affidavits individually. The notice sent to the 1st respondent/A3 in Crl.O.P. No. 11466 of 2013 has not been returned and she has not entered appearance neither in person nor through a counsel.

(2.) I have heard the learned counsel for the petitioner in both petitions and the learned Government Advocate (Criminal Side) for State in both petitions and the learned counsel for the respondents 1 and 2 in Crl.O.P. No. 11467 of 2013. I have also perused the records in both the criminal original petitions carefully.

(3.) For the sake of convenience, the petitioner in both the petitions will be referred to as the de facto complainant and the respondents 1 and 2 in Crl.O.P. No. 11467 of 2013 and the 1st respondent in Crl.O.P. No. 11466 of 2013 will be referred to as Al and A2 and A3 respectively.