SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 25/8/2023 registered for the offence under Ss. 399 and 402 of IPC in Crime No.531 of 2023 on the file of the respondent Police, seeks bail.

(2.) One factor on the mind of the Court is that A3 and A4 had absconded.

(3.) But it is stated that A4 is now surrendered and bail had been granted to him.