MANIKKA THYAGARAJAN Vs. C.S. MEENATCHI AND ORS.

JUDGEMENT

(1.) This petition has been filed to cancel the bail granted to the respondents 1 and 2/accused by the learned XVIII Metropolitan Magistrate, Saidapet, Chennai in Crl.M.P.No.9121 of 2013 in Crime No.972 of 2012 on the file of 3rd respondent.

(2.) Heard the learned counsel for petitioner, learned counsel for respondents 1 and 2 and learned Government Advocate (crl.side ) appearing for the 3rd respondent.

(3.) The facts of the case is as follows;