SURLA ALIAS SUDALAIMUTHU Vs. STATE

JUDGEMENT

(1.) The only ground urged in this bail petition filed before this Court by Mr. Sankara Subbu, learned counsel for the petitioner, who argued at length, is this :-"

(2.) This application is stoutly opposed by learned Special Public Prosecutor, on the ground that the petitioners are the main accused in the case which relates to the attempt made on the life of Ms. V. S. Chandralekha, I.A.S. (resigned) by throwing acid on her face and body, while she was travelling in a car, to her office, and that the investigation is reopened at the intervention of the Apex Court, and that the said investigation discloses, that apart from the petitioners, against whom charge sheet has already been filed, some other persons are also involved, and that now the C.B.I. - the investigating agency is making all efforts to book all other persons also, who involved in the heinous crime.

(3.) The learned Special Public Prosecutor also filed a counter, stating that the petitioners who are suffering from AIDS have been given necessary treatment in the hospital, and that if they are released on bail, they would go underground. It is also stated in the counter that the second petitioner had moved an application with similar prayer in Crl. O.P. No. 6553 of 1997, but the same was dismissed by this Court on 28-5-1997.