MASILAMANI Vs. STATE

JUDGEMENT

(1.) The petitioners/A1 to A3 and A7, who had been arrested and remanded to custody on 29/6/2023, seek bail in Crime No.386 of 2023, registered by the respondent police for the offences under Ss. 147, 148, 341, 294(b), 302, 120(B), 342, 352, 506(ii), 149, 109 of IPC and Sec. 4 of TNPHW Act, 2002.

(2.) The petitioners were detained under Tamil Nadu Act 14 of 1982. It is stated that subsequently the said detention had been revoked by an order dtd. 14/12/2023 by this Court.

(3.) It is stated that there are totally 25 accused and final report had been filed and the same had been taken cognizance by the I Additional District and Sessions Judge, Cuddalore as S.C.No.230 of 2023.