KRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A4 in Crime No.466 of 2023, registered by the respondent for the offences under Ss. 392, 395, 397, 120(b) and 411 of IPC, seeks bail. The petitioner had been remanded to custody on 28/11/2023.

(2.) It is stated that all the accused, had robbed about 38 sovereigns of gold from the house of the defacto complainant but however, the stolen articles had been recovered.

(3.) It is stated that A1, A7, A8 A9 and A11 had been detained under Tamil Nadu Act 14 of 1982.