SANJAI KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 in Crime No.81 of 2023, registered by the respondent police for the offences punishable under Ss. 148, 302, 506(ii), 120B, 449, 34, 109, 201 of IPC and Sec. 27(3), 25(B)(a) of Arms Act. The petitioner had surrendered before the Judicial Magistrate I, Arakkonam, on 15/2/2023.

(2.) It is stated that there are totally nine accused and A4, A6 and A8 had been granted bail but A1, A2, A3, A5 and A7 are in custody.

(3.) It is stated that on 12/2/2023, owing to previous enmity, the accused had chased the deceased, who ran into the house of one Pichaimuthu to save himself. But the accused had entered into that house and committed the act of murder.