A SADASIVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Would the hedge graze on the crop? Yes in the instant case. I could see a small hedge swallowing the entire crops.

(2.) The alleged swallower is the petitioner-Sadasivam aged about 45 years a resident of Katpadi. The petitioner working as a Police Constable in Ambur Taluk Police Station is seeking anticipatory bail in a case registered against him in Cr. No.5 of 1997 for the offence under Section 420 I.P.C. on the file of District Crime Branch. Vellore, North Arcot District.

(3.) Learned counsel for the petitioner submits that both the complainant and the petitioner hail from one and the same village and are inimically disposed of for several years and hence a false complaint had been lodged against the petitioner and requests this Court to grant anticipatory, bail to the petitioner.