PASUMPON ALIAS PERIYAKARUPPAN Vs. STATE THROUGH INSPECTOR OF

JUDGEMENT

(1.) THIS revision is directed against the operation of the impugned order passed in Crl.M.P.No.4823/06 dated 22.01.2007 by the learned Principal Sessions Judge, Madurai.

(2.) THE correctness of the order passed by the learned Principal Sessions Judge, Madurai dated 22.01.2007 made in Crl.M.P.No.4823 of 2006 cancelling the bail granted in favour of the Petitioner in this Criminal Revision Case in respect of Crime No.536 of 2000 on the file of Thideernagar Police Station, Madurai is put in issue in this Criminal Revision Case.

(3.) PURSUANT to the said order of this Court, the CBI took up investigation of the case assigning Crl.R.C.11/S/2005/CBI/SCB/Chennai for the above said offences against the above said persons and started the investigation. Investigation is being conducted by a team of officers headed by S. Arulan, Inspector of Police. As Sivaraman son of Periyakaruppan was found missing during the year 1998, a man missing case was registered. Meanwhile, a headless body was found in Mehamalai Hill area within the limits of Mayiladumparai police limit, Theni District on 23.09.1998 and a case was registered on the file of the said police station in crime No.115 of 1991 under Section 302 IPC. During the course of investigation conducted by CBI the registration of the said case was brought to the notice of the investigating agency. The body was exhumed on 05.10.2005 and further investigation revealed that the said body was that of Sivaraman son of Andi Thevar. According to the investigating agency the said Sivaraman was abducted for the purpose of murder, after murdering him, the body was disposed of in an attempt to cause disappearance of evidence of the offence of murder and the investigation conducted by the CBI revealed the involvement of two more persons (Nallu Thevar and Pancharajam) in the commission of murder along with the accused.