D THIAGARAJAN Vs. STATE

JUDGEMENT

(1.) Petition for anticipatory bail in PRC No.33 of 2010 for offence under Section 302 r/w. 34 of IPC, pending on the file of the learned Judicial Magistrate No-I, Thiruvannamalai.

(2.) According to the learned counsel for the petitioner, the case is coming up for committal. There is apprehension that referring to Section 209(b) Cr.P.C the Committal Magistrate may remand the petitioner to custody, thus, the petitioner seeks anticipatory bail. In support of his submissions, the learned counsel for the petitioner cited several decisions.

(3.) According to the learned Government Advocate (Crl. Side), petitioner is involved in a Sessions case. Serious allegations are made against him.