LAWS(MAD)-2024-1-11

PREMKUMAR Vs. STATE

Decided On January 11, 2024
PREMKUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner/A12 in Crime No.769 of 2023, registered by the respondent police for the offence under Ss. 147, 148, 294(b), 302, 336, 341 and 506(ii) r/w 120B and 212 of IPC. The petitioner had been remanded to custody on 21/10/2023 for the occurrence which took place on 11/10/2023, seeks bail.

(2.) It is stated that A1 to A10 had been detained under Tamil Nadu Act 14 of 1982. It is also stated that A1 to A5 had committed murder of the deceased. It is stated that the specific overt act as against the petitioner is that he had arranged an Advocate to enable the accused to surrender and his name is also reflected in the confession of the co-accused.

(3.) It is also stated that he had also arranged transportation. But investigation has been completed and charge sheet has also been filed before the Judicial Magistrate II, Poonamallee, and the same has been taken cognizance as PRC.No.5 of 2024. Taking that particular fact into consideration, I am inclined to grant bail to the petitioner subject to the following conditions: