RAMANUJAM Vs. STATE

JUDGEMENT

(1.) The petitioner/A6 who had been arrested and remanded to custody on 29/6/2023, seeks 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(2), 149, 109 of IPC and Sec. 4 of TNPHW Act, 2002.

(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 an order dtd. 12/1/2024, the accused 10, 11, 17, 24, 12, 13, 23, 1615, 18-22 and 14 had been granted bail by this Court. The petitioner seeks parity.