DHURGA VAISHNAVI SHIVAMOORTHI Vs. MURTHY

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the defacto complainant to cancel the bail granted in favour of the petitioner by this Court in Crl.O.P.No.8288 of 2019, by order dated 08.05.2019.

(2.) There are totally four accused persons in this case and the petitioner has been ranked as A2 (wrongly mentioned as A3 in the order).

(3.) The case in brief of the prosecution is that the deceased was kidnapped by the accused persons and ransom was demanded from the defacto complainant. Thereafter, the deceased was attacked by the accused persons and his body was thrown into Kelavarappalli Dam.