K SUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 20 (3) of T.A.D.A. (P) Act 1987 r/w. Section 437 Cr. P.C. to enlarge the petitioner on .bail.

(2.) THE learned Public Prosecutor opposes this petition.

(3.) IT is the contention of the petitioner that he has not committed any offence under T.A.D.A. (P) Act 1987 and he is sick and as such he should be released on bail.