STATE OF MADRAS Vs. ANANDA

JUDGEMENT

(1.) THE State has preferred these criminal original petitions seeking cancellation of bail granted to the respondents/accused in Crl. M. P. Nos. 11534 and 11535 of 2005 in Crime No. 694 of 2005.

(2.) THE respondents in both the criminal original petitions stand charged with the offences under Sections 147, 148, 341, 109, 201 (a) and 302 of the Indian Penal Code.

(3.) THE respondents in both the criminal original petitions move applications under section 439 of the Code of Criminal procedure praying for bail on the ground that the investigation was over and chargesheet also was laid. Their judicial custody for more than 80 days was also projected before the learned principal Sessions Judge, chengalpattu as ground for obtaining bail.