MACHENDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16.04.2021 for the offence punishable under Sections 304(2) of IPC r/w 135(1) (a) of Indian Electricity Act, 2003 in Crime No. 166 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 15.04.2021, the petitioner herein illegally put electric fence in his agricultural land, in order to save the plantations from wild animals. However, the deceased who came there to hunt the rat caught hold in the electric fence put up by the petitioner and due to which he died on 15.04.2021 itself. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and law abiding citizen. Being an agriculturist, to save the plantations from wild animals and he laid an electric fence with low density of electricity and not with malafide intention. Without prejudice to his right, now, the petitioner is ready and willing to deposit a sum of Rs. 75,000/- each to the wife of the deceased and his child. Hence, he prayed to allow the petitioner on bail.