STATE AND ORS. Vs. MUTHUNARAYANAN AND ORS.

JUDGEMENT

(1.) Crl.Op Nos. 24904, 24695 and 25119 of 2015 have been filed by the prosecution seeking to cancel the bail granted by the learned XI Metropolitan Magistrate, Saidapet, Chennai in favour of the respective accused on 28.09.2015.

(2.) Crl.Op No. 24905 of 2015 has been filed by the defacto complainant seeking to cancel the bail granted to the first accused/second respondent herein on 30.09.2015.

(3.) Earlier, finding that a Court slip issued by this Court was misused by the counsel for the defacto complainant in this case, this Court directed that case to be posted before some other Judge. Since the very same counsel is appearing for the defacto complainant in this case also, before taking up the above Criminal Original Petitions, this Court ascertained from the counsel on either side as to whether they have any reservation to make their submissions in these cases before this Court. Counsel on either side have stated that they have no objection whatsoever and it was also recorded by this Court in the order dated 22.01.2016.