RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The accused 10 and 11 have filed Crl.O.P.No.28471 of 2023, the accused 17 has filed Crl.O.P.No.28334 of 2023, the accused A24 has filed Crl.O.P.No.28335 of 2023, the accused 12 has filed Crl.O.P.No.361 of 2024, the accused 13 has filed Crl.O.P.No.363 of 2024, the accused 23 has filed Crl.O.P.No.364 of 2024, the accused 16 has filed Crl.O.P.No.365 of 2024, the accused 15, 18 to 22 have filed Crl.O.P.No.367 of 2024 and the accused 14 has filed Crl.O.P.No.368 of 2024, all in Crime No.386 of 2023, registered by the respondent police for the offence under Ss. 147, 148, 341, 294(b) and 302 IPC @ Ss. 120B, 342, 352, 506(2), 149, 109 of IPC r/w Sec. 4 of TNPHW Act, 2002, seek bail.

(2.) The accused 10 and 10 had been remanded to custody on 3/7/2023, the accused 17 had been remanded to custody on 30/6/2023, the accused 24 had been remanded to custody on 28/6/2023, the accused 12 and 13 had been remanded to custody on 28/6/2023, the accused 15, 18 to 22 and 23 had been remanded to custody on 27/6/2023 and the accused 14 had been remanded to custody on 29/6/2023.

(3.) It is stated that there are totally 25 accused and final report had been filed and the same had been taken cognizance by the I Additional District and Sessions Judge, Cuddalore as S.C.No.230 of 2023.