APPU ALIAS SANTHAKUMAR Vs. STATE

JUDGEMENT

(1.) THESE petitions are filed for bail.

(2.) CRL.O.P.No.7226 of 2004 is for grant of bail in PRC.No.21 of 2002 (on the file of Sessions Court, Chengalpattu, as stated in the petition). It is further stated that the petitioners were produced under a P.T.Warrant for the offence under Secs.307 and 34, I.P.C., on 20.12.2001, and after production they are remanded continuously and that they are in custody for the past two years and two months.

(3.) THE learned counsel for the petitioners in Crl.O.P.Nos.7226 and 7227 of 2004 submitted that the petitioners were arrested on 20.12.2001; bail was granted on 11.10.2002. Since they were arrested in connection with some other offence, they could not appear in the Court; therefore, the Court issued P.T.Warrants and they were produced (under P.T.Warrants) on 25.10.2002. From that date onwards they are in custody. Hence, the present petitions for bail.