STATE Vs. KUTTY

JUDGEMENT

(1.) THIS petition has been filed under section 439(2) of Cr.P.C. by the dejure complainant viz., the Inspector of Police, C -1 Sunguvarchatram Police Station, Kanchipuram District to cancel the anticipatory bail granted to A -1/Kutti @ Venkatesan by this Court in Crl.O.P. No. 7289 of 2015 on 30.3.2015

(2.) A -1 is the Chairman of Sriperumbudur Town Panchayat in Kanchipuram District. He is alleged to have committed offences under sections 294(b), 384 and 506(i) of I.P.C. on 17.3.2015.

(3.) ON 30.3.2015 he was granted anticipatory bail by this Court. Paragraph Nos. 8 to 11 of the said order runs as under: