ARUN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the impugned order passed in Cr.M.P.No.424 of 2024, dtd. 14/3/2024, on the file of the learned II Additional District and Sessions Judge (PCR), Thanjavur (FAC), and enlarge the appellant on bail in connection with Crime No.415 of 2023, on the file of the respondent police.

(2.) ***

(3.) The learned counsel for the appellant would submit that the appellant is not involved in the alleged occurrence as stated in the complaint. The appellant is said to have given only asylum to the main accused. Further, no other allegation has been made against him. He is not involved in the major offence of abduction and murder under Ss. 377 and 302 of IPC. In the said circumstances, only on the basis of the said allegation of giving asylum to the main accused, the above case was registered against him and he has been confined in prison from 30/11/2023. Hence, he seeks bail.