SURYA Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 in C.C.No.4720 of 2019, now pending before the V Metropolitan Magistrate, Egmore, Chennai, seeks bail. Originally Crime No.837 of 2017 had been registered for the offences under Ss. 379 r/w 34 of IPC.

(2.) It is stated that the petitioner had been remanded to judicial custody on 19/2/2024 consequent to a Non-bailable Warrant being issued on 25/7/2023.

(3.) Taking all the factors into consideration, I am inclined to grant bail to the petitioner subject to the following conditions: