VETRIVEL Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 21/11/2022 for the alleged offence punishable under Ss. 147, 148, 448, 294(b), 323, 324, 363, 506(ii), 307 of I.P.C. in Crime No.206 of 2022, on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that on 7/11/2022, the petitioners along with other accused have trespassed into the house of defacto complainant and abused him in filthy language and also caused injury to him by way of attack, when the same was restrained by father and mother of defacto complainant, they were also threatened by them . Thereafter, they took the defacto complainant to a Paaparapatti burial ground, wherein they attacked him with knife on the left side of forehead, and also left his little finger in the attack. Hence, the complaint.

(3.) The learned counsel appearing for petitioners would submit that due to previous enmity, in order to wreck vengeance, the defacto complainant gave a false complaint. He would submit that the petitioners are innocent persons and they are no way connected with the occurrence.