G.P. Mathur, J.
1. Soon after the petitioner was granted bail by this Court on 10.1.2005, an application was moved on 12.1.2005 being Criminal Misc. Petition no. 540 of 2005 in Criminal Appeal No.44 of 2005 on behalf of the State of Tamil Nadu praying that the petitioner Jayendra Saraswathy should not reside in Tamil Nadu, Karnataka, Andhra Pradesh and U.T. Pondicherry during the course of investigation and trial on the ground that "he would be in a position to influence or threaten the witnesses."
2. Subsequently, on 3.10.2005, Criminal Misc. Petition No.11224 of 2005 has been filed to withdraw the aforesaid application. It is interesting to note that the withdrawal application has been filed long after notice had been issued in the present transfer petition on 6.5.2005.
3. The application is accordingly dismissed as withdrawn. Criminal Miscellaneous Petition No. 543 of 2005 is dismissed.
Jayendra Saraswathi Swamigal v. State Of Tamil Nadu
Jayendra Saraswathi Swamigal v. State Of Tamil Nadu
(Supreme Court Of India)
Criminal Misc. Petition No. 540, 543 & 11224 Of 2005 In Criminal Appeal No. 44 Of 2005 In Crl.O.P. No. 36748 Of 2004 | 26-10-2005
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. R.C. LAHOTI
- HON'BLE MR. JUSTICE G.P. MATHUR
Eq Citations
- 2005 (3) ACR 3335 (SC)
- 124 (2005) DLT 645
- (2005) 8 SCC 771
- AIR 2006 SC 6
- 2005 CRILJ 4626
- 2005 (5) CTC 703
- 2006 (1) PLJR 202
- 2005 (4) RCR (CRIMINAL) 725
- JT 2005 (9) SC 69
- 2006 (1) ALT 22 (SC)
- 2005 (2) UJ 1447
- 2005 (8) SCALE 640
- (2005) 8 SCC 793
- (2006) 1 SCC (CRI) 77
- 2005 (8) SCALE 723
- 4 (2005) CCR 336
- LQ/SC/2005/1103
Head Note
Criminal Procedure Code, 1973 — S. 401 — Application for bail — Withdrawal of — Withdrawal application filed long after notice had been issued — Application dismissed as withdrawn
