NAZEER JALALUDEEN AND ORS. Vs. STATE

JUDGEMENT

(1.) The criminal appeal has been preferred by the appellants / accused, seeking an order to call for the records relating to the order, dated 20.10.2014 made in Cr.M.P.No.3980 of 2014 on the file of the Principal Sessions Court, Thiruvallur District and set aside the same.

(2.) The short point involved in this Criminal Appeal is as to whether the Court below has dismissed Crl.M.P.No.3980 of 2014 filed by the appellants / accused under Section 167 (2) of Cr.P.C against law, so as to warrant any interference by this Court, as argued by the learned counsel for the appellants.

(3.) In the petition filed before the Court below, the appellants / accused have stated that they were arrested and remanded to judicial custody on 18.06.2014 by the respondent police for the alleged offence punishable under Sections 341, 307, 302 IPC r/w 153 (A) and 120 (B) IPC and Section 16(1) (a), 17, 18, 19 and 20 of the Unlawful Activities (Prevention) Act, 1967 (in short "the Act") in Crime No.746/2014 of T2 Ambattur Estate Police Station and the learned counsel for the appellants contended that the appellants / accused were in custody for 91 days as per the break up details given, which reads as follows : <FRM>JUDGEMENT_68_LAWS(MAD)11_2015.htm</FRM>