K. GANDHI Vs. J. GANESAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, learned counsel for the respondents 1 to 3 and the learned Government Advocate (Crl.Side) for the State / R4.

(2.) THIS is a petition for cancellation of the anticipatory bail that has been granted by the learned Principal Sessions Judge, Villupuram to the respondents 1 to 3 herein. The de facto complainant is the petitioner before this Court.

(3.) ON 25.03.2014 around 6.30 in the evening, when crusher lorries belonging to the said Neela Narayanan passed through the lands of Pandian, his brothers questioned Neela Narayanan. Incensed by that, it is stated in the complaint that Ganesan, Elumalai and Neela Narayanan indiscriminately attacked Pandian with iron rods and caused serious injuries to him. Pandian was carried by the de facto complainant in an ambulance to the nearby Government Hospital in Tindivanam, where he was given first aid and thereafter, he was shifted to Jipmer Hospital, Pondicherry. On the very same day, the injured was taken from Jipmer Hospital, Pondicherry to MIOT Hospital, Chennai, because the de facto complainant found serious fracture in the right fore arm. After admitting Pandian in the MIOT Hospital, the de facto complainant came to the Police Station and lodged a written complaint, based on which a case in Crime No. 140 of 2014 under Sections 294(b), 324, 448, 506(ii) and 307 IPC was registered by Police on 26.03.2014 at around 3.00 p.m. against Ganesan (A1), Elumalai (A2) and Neela Narayanan (A3). On the next day, i.e., 27.03.2014, these three accused approached the Sessions Court for anticipatory bail, which came up for hearing on 28.03.2014 and the said Court was pleased to pass the following order: