ANBARASAN Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested on 17.03.2021 and remanded to judicial custody for the offences under Section 174 Cr.P.C. Later, the Sections were altered as 302, 201 of Indian Penal Code r/w. Section 135(1)(a) of IE Act, 2003 in Cr. No. 88 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioners had murdered the brother of the defacto complainant with electric wire and disposed the body into the water pond. Hence, the complaint was registered against the petitioners for the offences stated supra.

(3.) The learned counsel for the petitioners submitted that the petitioners are no way connected with the alleged offence and they have been falsely implicated in this case and the petitioners have been in jail from 17.03.2021 Therefore, he prays to grant bail to the petitioners.