ANNADURAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) petitioners, who were arrested on 4/1/2024 for the alleged offence under Ss. 341, 307 @ 302 of IPC in Crime No.1 of 2016, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the sister of the first accused married one Meenakshi Sundaram/the brother of the deceased and she committed suicide by hanging. The first accused under the impression that at the instigation of the deceased Velayutham, his sister had committed suicide, has murdered the said Velayutham with the help of the other accused persons on 5/4/2014. The first accused was working in abroad at that point of time and he absconded to Canada CRL OP(MD). Nos.3702,3704 and 4392 of 2024 and subsequently, he was secured, while he entered into India by a ship illegally. Insofar as the other petitioners are concerned, they have been arrayed as accused based on the statement given by the first accused.

(3.) The learned counsel appearing for the petitioners submits that the petitioners are languishing in jail from 4/1/2024.