ANANDAN Vs. STATE

JUDGEMENT

(1.) THESE Revision Petitions challenge the order of IV Additional Sessions Judge, Chennai passed in Crl.M.P. No. 9342 & 9025 of 2012 in S.C. No. 60 of 1987 on 18.10.2012.

(2.) THE petitioner, the third accused in the case pending trial in S.C. No. 60 of 1987 for offences under Sections 147, 148, 506(ii) IPC moved Crl.M.P. Nos. 9025 and 9342 of 2012 seeking recall of Non -Bailable Warrant issued against him as also exemption from appearance before the court below. Both such petitions have been dismissed, giving rise to these revisions.

(3.) THIS Court finds that the largest concern of the Court below in passing the orders under challenge was that the identity of the petitioner was doubtful. Such issue really does not arise in the case. At an earlier instance, the respondent -State has sought the petitioner's transfer under a transfer warrant and therein, the name of this petitioner had been shown as Anand @ Douglas Devanand. Therefore, the contention of the State that the petitioner informed himself to be Douglas Anandan as against the name of the accused being Anandan and therefore, there was some doubt about his identity really is not well founded.