MARLENA ANN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the impugned order in Crl.M.P.No.3037 of 2024 dtd. 6/2/2024 passed by the learned Principal District and Sessions Judge, City Civil Court, Chennai and enlarge the appellants on bail in connection with Crime No.15 of 2024 on the file of the second respondent Police.

(2.) This Court, on 28/2/2024, had passed the following order:

(3.) In continuation and conjunction to the earlier order passed by this Court on 28/2/2024, today, Mr.A.Bharath, Assistant Commissioner of Police, Neelankarai Range, Greater Chennai is present before this Court. He filed his counter listing the registration of the cases, thereafter steps being taken by him in examining the victim, victim's mother and thereafter producing the victim before the Magistrate and arrest of the appellants/accused and recovery of the properties including the 10th standard original mark sheet, 11th standard original mark sheet and 12th standard Transfer Certificate of the third respondent.