GNANASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner/A3 seeks bail in Crime No.89 of 2023, registered by the respondent police for the offences punishable under Ss. 147, 148, 294(b), 449, 506(ii) and 307 of IPC r/w Sec. 25(1A) of Arms Act, with respect to an offence, which took place on 14/6/2023. The petitioner had been remanded to judicial custody on 26/9/2023.

(2.) Very specifically, a copy of the order of this Court should be forwarded to Judicial Magistrate Sriperumbadur to specifically state that this order should not enure to A1, who had been arrested on 1/11/2023.

(3.) The case of the prosecution is that the defacto complainant was originally working as driver under A1, who is a history sheeter and the defacto complainant knew about all the activities of A1.