R.PONRAJ Vs. STATE

JUDGEMENT

(1.) The petitioner who apprehends arrest at the hands of the respondent police for the offences publishable under Sections 294(b) , 323 , 324 and 506(ii) of IPC in Crime No.648 of 2020 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner along with two other accused persons attacked the defacto complainant with wooden log and iron rod. Therefore, the defacto complainant sustained grievous injuries on his head and admitted in the hospital.

(3.) The learned counsel for the petitioner would submit that there are totally three accused, in which, the petitioner is arrayed as A2. A1 and A3 were already released on anticipatory bail by the court below. This court has already dismissed the anticipatory bail petition filed by the petitioner in Crl.OP.No.9203 of 2020 on 23.06.2020 for the reason that the victim was admitted in the hospital and taking treatment as in-patient. Now, he was discharged from the hospital. He further submitted that the defacto complainant is working as a driver to a local councilor. Therefore, the petitioner has been falsely implicated in this case as A2.