KALIYAPPAN Vs. STATE

JUDGEMENT

(1.) These petitions coming on for orders upon perusing the petitions and the affidavits filed in support thereof and upon hearing the arguments of M/S. S.E. MONICA VINCENT, Advocate for the petitioner in both the petitions and of M/s. P. Kandasamy, Government Advocate (Crl.Side) on behalf of the Respondents in both the petitions the court made the following order :-

(2.) The Petitioner in Crl.O.P(MD)No. 23934 of 2016 is an accused in Crime No. 531 of 2012 for the offence punishable under Sections 457 and 392 of IPC., and in Crime No. 324 of 2013, for the offences punishable under Section 394 of IPC., of Othakadai Police Station and in Crime No. 828 of 2012, for the offences punishable under Section 394 and 397 of IPC., of Melur Police Station, Madurai District. The same petitioner in Crl.O.P(MD)No. 23936 of 2016 is an accused in Crime No. 85 of 2013 of Kadupatti Police Station of Madurai District and he is also an accused in Crime No. 4 of 2013, for the offence punishable under Section 392 r/w 511 of IPC., on the file of Karupayurani Police, Madurai District.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner was granted bail on 20.01.2015 in Cr.M.P.No. 244 of 2015 by the learned Judicial Magistrate, Melur, in Crime No. 531 of 2012; Crime No. 324 of 2013 of Othakadai Police Station and in Crime No. 828 of 2012 of Melur Police Station, considering the custody of the petitioner beyond the petitioner prescribed in the Code, on executing a bond for a sum of Rs. 5000/- with one surety each like a sum and a condition that he should appear before that Court daily at 10 a.m., for 15 days.