PALANI Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the orders, rejecting the bail applications filed by different accused in different applications, these appeals have been filed by the appellants/accused.

(2.) APPELLANTS are the accused in Special C. C. No. 5 of 2003, taken on file by the Special Court, Poonamallee, for the offences under Sections 148,333,307,333 read with 149 IPC and 120-B read with 3 (2) (b),3 (3),3 (5),4 (b) and 22 (1) of the Prevention Of Terrorism Act,2002, and Section 25 (1b) (a) of the Arms Act,1959.

(3.) ACCORDING to the prosecution, on 23. 11. 2002, on information from Grade-I Police Constable, District Special Branch, Dharmapuri District, that ten accused persons were doing Karate practice in a mango grove at Salaijogipatti Village, the Inspector of Police, heading a team of Naxalite Special Duty Wing, Dharmapuri District, conducted a search in the said mango grove. However, it was noticed that the said gang already left. On the same day, when he interrogated the accused Murugesan, it was disclosed that the said mango grove was leased out to one Gurusamy, who, in turn, permitted the accused to do Karate training in the mango grove.