M.R. SURESH KUMAR AND OTHERS Vs. STATE

JUDGEMENT

(1.) - This Petition coming on for hearing upon perusing the petition and the affidavit filed in support thereof on the file of the High Court and the arguments of Mr. N.G.R. Prasad, Senior Counsel for Row and Reddy advocates appearing for the Petitioners and Mr. R. Sekar Government Advocate, Criminal Side for the respondent this Court made the following order:

(2.) Pallikaranai Police registered a case in Crime No. 4738 of 2016 under Sec. 143, 294(b), 188, 285, 332 Penal Code r/w Sec. 3 of TNP (PDL) Act in connection with an occurrence taken place on 31.12.2016.

(3.) In this connection, Police arrested A1 to A14. The learned Judicial Magistrate, Alandur remanded them to judicial custody. In Crl.M.P No. 20 of 2017 they have sought for bail before the learned Principal Sessions Judge, Chengalpet. On 04.01.2017, the bail petition came before the learned Sessions Judge for hearing. Since the learned Public Prosecutor sought for time, it was adjourned to 9.1.2017. In between there are two working days (05.01.2017 and 06.01.2017) and two holidays (07.01.2017 and 08.01.2017).