NIZAMUDDIN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) While Crl.O.P. No.3371 of 2015 has been filed by Nizamuddin @ M.Mohammed Marzook and Ziauddin to cancel the conditional anticipatory bail granted on 09.12.2014 in favour of respondents 2 and 3/accused in Crl.O.P. No.16057 of 2014, Crl.O.P. No.17742 of 2015 also has been filed by the State seeking the same relief.

(2.) For the sake of convenience, the parties will be referred to as de facto complainants (Nizamuddin @ M. Mohammed Marzook and Ziauddin), accused (Mallikinisha and Siddhiq @ Abu Bakkar) and police (the Inspector of Police, Central Crime Branch, EDF Team-II, Vepery, Chennai).

(3.) On the complaint lodged by the de facto complainants, the police registered a case in Crime No. 418 of 2014 against the accused for offences under Section 406, 420, 468, 471 and 506(I) IPC. The accused filed an application in Crl.O.P. No.16057 of 2014 for anticipatory bail, in which, this Court passed the following order on 28.10.2014.