ASIF MUSTHAHEEN Vs. STATE

JUDGEMENT

(1.) The instant appeal has been preferred by the accused, challenging the order passed in Crl.M.P.No.1328 of 2023 dtd. 17/4/2023, by the learned Principal District and Sessions Judge, Erode, dismissing the bail application filed by him.

(2.) The appeal arises under the following circumstances.

(3.) In the meantime, the prosecution filed the final report on 12/1/2023. It is reported that the learned Magistrate has taken cognizance of the final report only recently.