S RAVI RATHINAM Vs. STATE; ANANDARAJ; JANAKIRAMAN; PRAKASAM

JUDGEMENT

(1.) The present criminal original petition has been filed to cancel the bail granted to the respondents 2 to 4 in Crl.M.P.No.3263 of 2013 dated 20.8.2013 by the learned IX Metropolitan Magistrate, Saidapet, Chennai-15.

(2.) The petitioner is the de facto complainant and the respondents 2 to 4 are A.1 to A.3 in Crime No.1339 of 2013 on the file of the first respondent police.

(3.) The case of the petitioner, in brief, is as follows:-