S SIVA Vs. GENGURAJ

JUDGEMENT

(1.) THIS petitioner coming on for orders upon perusing the petitioner and upon hearing the arguments of Mr. S. Siva Party in-person for the petitioner and of Mr. M. Babumuthumeeran Additional Pubic Prosecutor on behalf of the respondent 5, Mr. N. Doraisamy legal aid counsel for rl to R 4, the Court made the following order. Party-in-person appeared before this. Court today and submitted that there are four accused in this case and they have been granted the relief of anticipatory bail by this court by order dated 23. 6. 2006 for the alleged offence under Sections 342. 323, 324, and 307 IPC in Cri. No. 623/2006 on the file of ikaranai Police Station, Chennai.

(2.) IT is submitted that the first accused in this case, going on giving trouble and threat to the life of the petitioner and he is not allowing the petitioner to give the evidence in this case peacefully. It is further submitted that the respondent police also not implicated the other accused and as such, the petitioner/party-in-person represented before this court that he is aggrieved on that ground also. In view of submissions the petitioner seeks the relief of cancelling the anticipatory bail.

(3.) MR. N. Duraisamy, the learned coun-sel appearing as Legal Aid counsel for the respondents/accused 1 to 4 submitted that the petitioner party-in-person has come forward with this petition without any definite allegation. It is submitted that the respondents have already complied with the condition imposed by this Court by order dated 23. 6. 2006 by appearing before the respondent police for a period of two weeks. It is submitted that if the petitioner is having any apprehension, he can give an appropriate complaint to the concerned police seeking for the relief of protection to his life. On the other hand, he cannot seek the relief of cancelling the bail order. It is submitted that there is absolutely no compelling reason given by the petitioner to cancel the anticipatory bail already granted to the respon- dents/al to A4.