D.MURUGANANDAM Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested and remanded to judicial custody on 15/2/2024 for the offences registered by the respondent under Ss. 341, 294(b), 395, 397 and 506(ii) of IPC, in Crime No.61 of 2024, seek bail.

(2.) It is the case of the prosecution that the defacto complainant was driving his lorry bearing Regn.No.TN-04-AF-7459 with 25 tonnes of iron materials. The accused intercepted the lorry and drove away with it. But however, the lorry had been recovered along with stolen materials and also the mobile phone, which had been snatched away.

(3.) It is stated that A3 and A6 are absconding. The learned counsel for the petitioners stated that the petitioners are arrayed as A2 and A5. It is also stated that the other accused have been granted bail by this Court on 11/3/2024.