G. GNANA DHAS Vs. STATE

JUDGEMENT

(1.) This petition is filed to modify the the second condition imposed in Crl. M.P. No. 973 of 2019, dtd. 19/3/2019 directing the petitioners to stay at Sencottai and report before the District Munsif Cum Judicial Magistrate, Sencottai daily at 10.30 a.m.

(2.) The case of the prosecution is that the defacto complainant's husband is a pastor. During worship, there was a dispute between two groups in which, the petitioners joined together and attacked the defacto complainant's husband. Hence, the compliant.

(3.) Heard the learned Government Advocate (Crl. side) for the respondent.