SATHYA Vs. STATE

JUDGEMENT

(1.) Petition for bail. Offence under Section 212 r/w 302 of IPC.

(2.) Mr. T.R. Ravi, learned counsel for the petitioner submits that petitioner is accused of an alleged offence under Section 212 r/w 302 of I.P.C. It is out and out a bailable offence. However, he was denied bail. It is against law. He is languishing in jail since 17.2.2014.

(3.) The learned Government Advocate (Crl. side) submits that petitioner is a co-accused. He is concerned in a murder case.