M. UMA Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned counsel for the 2nd respondent / accused and the learned Government Advocate (Crl.Side) for the State / R1.

(2.) THIS is a petition for cancellation of the bail that has been granted by the learned Principal Sessions Judge, Thiruvallur in Crl.M.P. No.1308 of 2012 on 15.06.2012, to the accused / 2nd respondent herein. The de facto complainant is the petitioner before this Court.

(3.) PURSUANT to the orders of this Court, investigation has been completed and final report in C.C. No.1 of 2014 has been filed by the Police against the 2nd respondent / accused.