EDWIN JEGAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A12 in Crime No.169 of 2023, registered by the respondent police for the offences under Ss. 147, 148, 302, 307, 324, 341 and 506(II) of IPC. The petitioner had been remanded to custody on 31/8/2023.

(2.) The earlier applications seeking bail in Crl.O.P.Nos.24246 and 26059 of 2023 had been dismissed by this Court on 30/10/2023 and 23/11/2023.

(3.) It is stated that the petitioner herein and the other accused had an affinity with the deceased and on the faithful day i.e., on 18/8/2023, they had a case at the Metropolitan Magistrate Court, Egmore. Thereafter, they had all gone over to Pattinapakkam/Foreshore Estate and had apparently come under the influence of liquor and all the other accused had also joined and the deceased was murdered and one person also suffered injuries, necessitating registration of the crime also under Sec. 307 of IPC.