S.SIVAKUMAR PANDI Vs. STATE

JUDGEMENT

(1.) The petitioner/A1 has filed Crl.O.P.No.5983 of 2024 and the petitioner/A4 has filed Crl.O.P.No.6039 of 2024, both in Crime No.61 of 2024, registered by the respondent for the offences under Ss. 341, 294(b), 395, 397 and 506(ii) of IPC, seek bail. Both the petitioners had been remanded to judicial custody on 15/2/2024.

(2.) It is the case of the prosecution that the defacto complainant was driving his lorry bearing Regn.No.TN-04-AF-7459 with 25 tonnes of iron materials. The accused intercepted the lorry and drove away with it. But however, the lorry had been recovered along with stolen materials and also the mobile phone, which had been snatched away.

(3.) It is stated that A3 and A6 are absconding. The learned counsel for the petitioner/A4 stated that the petitioner is admitted to hospital for injures in legs. Taking all these factors into consideration, I am inclined to grant bail to the petitioner in both the criminal original petitions subject to the following conditions: