ROBERT Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/2/2022 for the offence punishable under Ss. 147, 148, 294(b), 332, 324(2 counts), 326(3 counts), 297, 307, 506(ii), 269 r/w 149 of IPC and Sec. 5(1) of TNPPDL Act in SC.No.175 of 2022 on the file of the XXIII Additional Sessions Judge, Chennai in respect of crime No.378 of 2020 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on 20/4/2020 at about 3.15 a.m., the respondent police received information from Murugan Hospital in Kilpauk and went there. On enquiry, the defacto complainant stated that when they were about to bury the doctor Simon (deceased person) at Velangadu burial ground, at that time the petitioner along with 19 unknown persons prevented the Government officials from burying the dead body in the said place. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that after completing investigation, the respondent police filed final report and the same has been taken cognizance in SC.No.175 of 2022 on the file of the XXIII Additional Sessions Judge, Chennai and the same is pending. He would further submit that the petitioner was arrested and remanded to judicial custody on 2/2/2022. Hence, he prays to grant bail to the petitioner.