S. PRIYA @ SHEMA PRIYA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case was filed against the order passed by the learned Principal Sessions Judge, Chennai in Crl.M.P. No. 13279 of 2017 in Crime No. 220 of 2016, on the file of the Sub Inspector of Police, Central Crime Branch Team-III, Vepery, Chennai, by order dated 06.09.2017.

(2.) The revision petitioners against whom, the case was registered by the respondent police for the alleged offences punishable under Section 65 and 66 of Information Technology Act and under Sections 408, 420, 465, 468, 471 and 477(A) of IPC, had moved petitions for anticipatory bail before this Court in Crl. O.P. Nos. 3611 and 4176 of 2017. The said petitions were dismissed by a learned Judge of this Court by order dated 05.07.2017 where, the learned Judge has traced the facts of the case, which are re-produced hereunder for easy reference:

(3.) Aggrieved over the said dismissal of anticipatory bail petitions of this Court, the petitioners preferred Special Leave Petition before the Honourable Supreme Court in SLP. No. 5805 and 5806 of 2017 where, the Honourable Supreme Court by order dated 17.08.2017, has passed the following order: