S.G.P. RAJ Vs. STATE

JUDGEMENT

(1.) SINCE these two bail petitions are interconnected on facts and law, they were heard together and are being disposed of by this common order.

(2.) THESE bail petitions are filed under Section 439 Cr.P.C.

(3.) OFFENCES alleged are under Sections 406 and 420 IPC registered by Central Crime Branch (CCB), Chennai in Crime No. 247 of 2009.