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R. Subramanian v. State of Tamil Nadu and Ors. - (High Court of Madras) (18 Sep 2015)

Madras High Court denies anticipatory bail to Subhiksha promoter

MANU/TN/2944/2015

Criminal

The Court denied anticipatory bail to R. Subramanian, noting that it had already passed lenient orders in the past in efforts to enable some repayment to depositors of the 49 accused companies that the Petitioner was associated with. Dismissing the petition, the Court held that it was not sufficiently shown that giving Mr. Subramanian unfettered access to his office without fear of arrest would advance the cause of the depositors, given the documents already seized by prosecution.

Tags : ANTICIPATORY BAIL DEPOSITORS ACCESS

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