N. KAILYAMOORTHI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the Appellant/A-1 against the order of dismissal of the bail application in Crl. MP. No. 1324 of 2019 dated 01.10.2019.

(2.) The brief facts of the prosecution of the case is hereunder:

(3.) This Court heard the learned counsel on either side and also perused the materials placed on record.