J.KALAIYARASAN Vs. STATE

JUDGEMENT

(1.) The petitioner/defacto complainant in Cr.No.1036 of 2018 on the file of the Sooramanagalam Police Station has made a third party application before the learned Judicial Magistrate seeking copy of surety affidavit and documents furnished by the sureties along with solvency certificate and house tax receipt been complied with the anticipatory bail order granted to A1 and A2.

(2.) The learned Judicial Magistrate has returned the application stating that the surety documents are privileged documents which were accepted by the Court after due verification as per Rule 14 of Criminal Rules of Practice 2019. This 3rd party copy application was dismissed on 27/4/2023.

(3.) In the meanwhile, the case has been committed to the Court of Sessions and now pending before the II Additional District and Sessions Court, Salem in SC.No.323 of 2023. The petitioner/defacto complainant has revived his copy application before the District and Sessions Court where the records been forwarded on committal. This application been returned with an endorsement "surety memo not complied" in this case. Hence, copy application returned.