LAWS(MAD)-2024-2-51

VARUN Vs. STATE

Decided On February 01, 2024
Varun Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Petition has been filed challenging the written endorsement of the Court below, dtd. 15/11/2023 wherein the Statutory Bail Petition filed by the Petitioner was returned on the ground that the Charge-sheet has already been filed by the Respondent.

(2.) When the matter came up for hearing on 29/1/2024, this Court passed the following order:

(3.) Pursuant to the above order, this Court received a Report from the Special Judge, Coimbatore, to the effect that the Final Report was filed with all the relevant documents on 13/11/2023 through e-Filing mode and that the same was taken cognizance on 15/11/2023 and a case number was assigned as C.C. No.96 of 2023.