NAVEEN Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed by the Appellants/Accused No. 8 and No. 7, against the order of dismissal of the bail applications in Crl. MP. Nos. 153 and 1622 of 2019 in Crime No. 52/2019 dated 09.09.2019 and 20.09.2019 respectively, on the file of the II Additional Sessions Judge, Puducherry.

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

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