ARUMUGAM Vs. XXXXXXX

JUDGEMENT

(1.) The 4th accused has filed Crl.O.P.No.1468 of 2024 and the 9th accused has filed Crl.O.P.No.1471 of 2024, both 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 r/w Sec. 4 of TNPHW Act, 2002, seek bail. A4 was remanded to custody on 30/6/2023 and A9 was remanded to custody on 27/6/2023.

(2.) 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.

(3.) It is seen that by orders dtd. 12/1/2024, 19/1/2024 and 23/1/2024, the accused 10, 11, 17, 24, 12, 13, 23, 1615, 18-22, 14, 6, 1 to 3 and 7 had been granted bail by this Court. The learned counsel for the petitioners seek parity and also seek bail.