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An anticipatory bail petition which was filed by DMK MLA V. Senthil Balaji in Madras High Court for a criminal intimidation case that was booked against him on the basis of a complaint which was lodged by the collector of Karur T. Anbalangon on 16th may. After hearing the elaborated arguments advance by the senior counsel S. prabakaran claiming that the complaint which was filed was motivated and A. Natarajan the state Public prosecutor accused the MLA of the person who was continuously acting in a High-Handed Manner, Justice M.Nirmal Kumar deferred his verdict. This petition was originally filed before the bench of high court at Madhurai and then it was transferred to the principal High Court at Chennai and the time for the Thanthoni malai police of Karur District to respond against the plea for the advance bail was given by Justice Kumar on Thursday. In between this, SPP informed the Honorable Court about the number of cases that the MLA was facing, he has been facing more than 10 criminal cases. The further alleged that it has become casual practice for MLA to commit an offence and obtain the anticipatory bail from the honorable court, it has been claimed that it seems like “MLA has been behaving as he were above the law.” As lockdown has been imposed due to the covid-19 situation the collector in a complaint has accused the MLA that he has bargained with him and collected around 25 people on May 12 in his office in spite of being informed that only four people are allowed with a view of Physical Distancing. Further, it was claimed that the MLA has intimidated the collector in his office, and had picked a quarrel with him for not inviting him in the surprise inspections that were conducted in the district by the ministers. On the other hand, the MLA denied all the allegations imposed on him and in his advanced bail petition he stated that all the complaints have been lodged against him are false and these complaints have been filed because there are some petty and political differences as he has asked the official authorities regarding the non-usage of the constituency development funds.
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