BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioners seek bail in respect of Crime No. 78 of 2020 registered against him under Section 174 of Cr.P.C. subsequently altered as Section 302 of I.P.C.

(2.) The petitioner is a lorry driver and due to previous enmity between the deceased and the quarry owner, the deceased was done away using lorry and causing grievous injuries.

(3.) The learned Additional Public Prosecutor would submit that investigation is almost over and the Chemical Analysis report is awaited.