NIJAMDEEN NOORUL AMEEN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested on 18/4/2022 for the offences under Ss. 147, 148, 341, 294(b), 323, 307, 506(ii) of IPC and 83(ii) of Juvenile Justice Act, in Cr.No.312 of 2022, on the file of the respondent police, seeks bail.

(2.) The petitioner herein has been implicated as an accused for the offences under Ss. 147, 148, 341, 294(b), 323, 307, 506(ii) of IPC and 83(ii) of Juvenile Justice Act. The victim is reported to have been discharged from the hospital. The petitioner has been in custody from 18/4/2022 and by taking into account that the victim has been discharged, the petitioner deserves consideration.

(3.) Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.25,000.00 (Rupees Twenty Five Thousand only) with two sureties each for a like sum to the of the learned Judicial Magistrate No.II, Madurai.