S. KARTHIGEYAN Vs. STATE

JUDGEMENT

(1.) PETITION for extension of time to comply with the conditions imposed in the Anticipatory bail order passed in Crl.O.P.No. 11258 of 2011 on 11.5.2011.

(2.) THIS petition has been filed by A33 to enable him to surrender and execute the bail bond in pursuance of the anticipatory bail order of this Court stated supra.

(3.) IN 2008, an event that took place in front of Dr. Ambedkar Government Law College, Chennai rocked the City. In this connection, B2 -Esplanade Police registered a case in Crime No. 1371 of 2008. In this case, petitioner has been cited as A33.