MAHESWARAN Vs. INSPECTOR OF POLICE, KEERANUR POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioner/defacto complainant, to cancel the anticipatory bail order granted in Crl.M.P.No.340 of 2018, dated 07.02.2018 on the file of the Principal Sessions Court, Pudukkottai.

(2.) Heard both sides.

(3.) Upon considering the arguments advanced by the learned counsel appearing on either side, the petitioner herein is the defacto complainant and the first respondent police registered a complaint in Crime No.15 of 2018. Initially, the case has been registered for the offences punishable under Sections 147, 148, 294(b), 323, 324 and 307 IPC. After registration of the case, the respondents 2 to 9/Accused Nos.1 to 8 filed an application under Section 438 of Cr.P.C., in which, they are seeking relief of anticipatory bail.