V.MADHAN Vs. STATE

JUDGEMENT

(1.) The petitioner/ A2 herein was arrested and remanded to judicial custody on 9/3/2020 for the alleged offences under Ss. 147, 148, 149, 302,120(B) and 109 of IPC.

(2.) There are totally 12 accused in this case. The petitioner herein is arrayed as A2. The occurrence is said to have taken place on 6/3/2020 and the petitioner was arrested on 8/3/2020 and remanded to judicial custody on 9/3/2020 and now he is jail for nearly five months. Hence he seeks bail.

(3.) The learned counsel for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 9/3/2020 and ninety days has been completed on 7/6/2020. However the respondent police has filed the final report before the concerned Court only on 18/6/2020. He would also submit that the petition filed by the petitioner under Sec. 167(2) has been dismissed by the learned Magistrate referring the order passed by this Court in Crl.O.P(MD) No. 5296 of 2019 in case of Kasi vs The Inspector of Police, Samayanallur Police Station, Madurai District.