NACHIMUTHU PALANISAMY Vs. FOREIGN RESIDENCE REGULATION OFFICER BUREAU OF IMIGRATION ANNA INTERNATIONAL TERMINAL

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash the proceedings dated 20.12.2011 which reads as under:

(2.) THE reading of the impugned order shows that the criminal case is pending against the petitioner in which the petitioner has been granted anticipatory bail under Sec.438 of Criminal Procedure Code. Sec.438(2) (iii) reads as follows: