N. SUNDARSEA IYER AND ORS. Vs. THE ADDITIONAL SUPERINTENDENT OF POLICE, SPECIAL INVESTIGATING TEAM, KANCHIPURAM AND DISTRICT, CR. NO. 914 OF 2004,

JUDGEMENT

(1.) THE petitioner, M. Sundaresa Iyer(A3) in Crl. O.P. No. 11282 of 2005, who was arrested on 24.12.2004, for the alleged offences punishable under Section 302 read with Section 34 of I.P.C. in Crime No. 914 of 2004 on the file of the Vishnu Kanchi Police Station, seeks bail.

(2.) THE petitioner, M. K. Raghu(A4) in Crl. O.P. No. 11284 of 2005, who was arrested on 30.12.2004, for the alleged offences punishable under Section 302 read with Section 34 and 120 -B of I.P.C. in Crime No. 914 of 2004 on the file of the Vishnu Kanchi Police Station, seeks bail.

(3.) THE above petitioners, M. K. Raghu(A3) and M. Sundaresa Iyer(A4) in Crl. O.P. No. 11517 of 2005, who were arrested on 28.4.2005 and 26.4.2005 respectively by the respondent police for the alleged offences punishable under Sections 120B read with 20(1) of NDPS Act in Crime No. 289 of 2005 on the file of the Chengalpattu Town Police Station, Chengalpattu, seek bail.