S. BALA MURUGAN Vs. STATE

JUDGEMENT

(1.) This is an application for bail. The petitioner has been in custody for 6 months. The chargesheet was filed on 1/1/2024 and charges were framed on 18/1/2024. The prosecution informed us that 33 witnesses are to be examined in this case.

(2.) The petitioner was one of the 3 accused persons of who S. Karthick is in custody and the other, Rajender Singh was released on bail by coordinate Bench on 22/11/2023.

(3.) The petitioner before us is on the same footing as Rajender Singh since the petitioner was also arrested on the basis of the statement of S. Karthick, one of the 3 co-accused. Thereafter, admittedly, no contraband substances were recovered from the possession of the petitioner.