N VAIDYANATHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD Mr. Venkatesh Mahadevan, learned Counsel for the Petitioner and Mr. S. Shunmugavelayutham, learned Public Prosecutor for the Respondent.

(2.) THE Petitioner, who was arrested on 20.9.2014 for the offences punishable under Sections 120 -B, 370, 407 and 272 of IPC in Crime No.5 of 2014 on the file of the Respondent Police, seeks bail.

(3.) THE Investigating Officer has filed a detailed Counter strongly objecting to the grant of bail to the Petitioner: