S. MARTIN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE appellant herein has been arrayed as accused in Crime No. 304 of 2012 on the file of 3rd respondent herein for the offences alleged under Section 294(A), 420 and 120 -B IPC. The appellant moved for anticipatory bail in Crl. M.P. No. 22283 of 2012. An application in M.P. No. 1 of 2012 was filed by respondent No. 3 herein seeking to cancel the anticipatory bail granted. The appellant filed M.P. No. 2 of 2013 seeking to modify the condition imposed. Considering the above said applications, by order dated 8.3.2013 the earlier anticipatory bail granted to the appellant was cancelled.

(2.) AGGRIEVED against the order passed, the appellant moved the Honourable Supreme Court. In S.L.P (Crl) Nos. 3131 to 3133 of 2013, the Supreme Court in and by order dated 22.4.2013 dismissed the Special Leave Petitions. The appellant thereafter filed a regular application for bail. The Judicial Magistrate's Court, Alandur granted bail in Crl. M.P. No. 9106 of 2013 by order dated 30.9.2013. By the orders passed in Crl. O.P. No. 26841 of 2013 dated 18.10.2013, the condition imposed earlier for granting bail was relaxed.

(3.) AT this stage, the appellant filed a writ petition before the learned single Judge in W.P. No. 32317 of 2012 seeking a direction to respondents 1 and 2 to withdraw the look out circular issued against him. The learned single Judge was pleased to dismiss the writ petition with certain observations. Challenging the same, the present appeal has been filed before us.