P T RAJAN Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, and the learned Public Prosecutor for respondent No. 1 and the learned counsel for the second respondent.

(2.) CRL. M. P. No. 1840 of 1997 is filed to order an enquiry as required under Section 340 of the Code of Criminal Procedure (for short, the code) against respondents for the of fences punishable under Sections 193 and 195, I. P. C. CRL. M. P. No. 2274 of 1997 is filed by the petitioner under Section 389, Cr. P. C. praying to suspend the sentence imposed on him in Sessions Case no. 259 of 1989 on the file of the Principal Sessions Judge, Madurai, and to release him on bail pending disposal of the appeal in CRL. A. No. 20 of 1991 in this Court.

(3.) IT is further submitted by the petitioner and his father-in-law that subsequent to the order dated 6. 1. 1997 made by This court in crl. M. P. No. 3750 of 1996, copies of relevant documents filed in Crime No. 261 of 1995 of Othakadai Police Station from the Court of the Judicial Magistrate, melur, Madurai District were obtained which will establish the ill-will borne by the respondents against the petitioner and their consequent mala-field action to foist false case against the petitioner, and use the same for swearing to false affidavits in proceedings before this court for cancellation of his bail. In the first affidavit filed by the father-in-law of the petitioner in Crl. M. P. No. 3750 of 1996 it is stated about the foisting of n. D. P. S. case in Crime No. 226 of 1996 of Alanganallur Police Station resulting in the suspension of concerned police of ficers for their misconduct in that case.