MUNUSAMY Vs. ASSISTANCE COMMISSIONER OF POLICE, THIRUVALLUR

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order in Crl.MP Nos.6261, 6267, 6260, 5399 and 3961 of 2023 dtd. 22/12/2023 and 1/9/2023 passed by the Court of the Principal District and Sessions Judge at, Thiruvallur, Thiruvallur District, and enlarge the appellants on bail pending trial in SC No.165 of 2023 on the file of the Court of the Principal District and Sessions Judge at Thiruvallur, Thiruvallur District connected with Crime No.77 of 2023 on the file of the respondent police.

(2.) This Court, on 7/3/2024, had passed the following order:

(3.) In continuation and conjunction to the earlier order passed by this Court on 7/3/2024, a common counter affidavit has been filed by the third respondent. On a perusal of the co-accused bail applications, it is seen that in all the applications, the prosecution had disclosed the fact of inclusion of SC/ST Act, alternation of charge on 21/7/2023, and the filing of the charge sheet on 25/7/2023.