THE STATE Vs. RAVI

JUDGEMENT

(1.) THIS petition has been filed to cancel the bail granted to the respondent/A1 by the learned Sessions Judge, Chennai in C.M.P. No. 5819 of 2013 dated 15.5.2013.

(2.) HEARD the learned Public Prosecutor appearing for State and learned counsel appearing for respondent. The facts of the case are as follows;

(3.) AGAINST the order passed in C.M.P. No. 5819 of 2013 by the learned Sessions Judge, Chennai, this petition for cancellation of bail has been preferred on behalf of the prosecution.