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CASE NO.:
Appeal (crl.) 44 of 2005
PETITIONER:
Sri Jayendra Saraswathi Swamigal
RESPONDENT:
State of Tamil Nadu
DATE OF JUDGMENT: 26/10/2005
BENCH:
CJI R.C. Lahoti & G.P. Mathur
JUDGMENT:
JUDGMENT
O R D E R
Criminal M.P. Nos. 540, 543 and 11224 of 2005
In
Criminal Appeal No. 44 of 2005
G.P. Mathur,J.
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." 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. The application is accordingly dismissed as
withdrawn.
Criminal Miscellaneous Petition No. 543 of 2005 is dismissed.