VIGNESHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/10/2022 for the alleged offence under Sec. 302 I.P.C. in Crime No.136 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the deceased person is husband of A2 and there is a land dispute between the 1st wife family and defacto complainant's family. On 18/10/2022 at about 06.00 a.m. the defacto complainant's husband went out for work and thereafter he did not return back to home. However, at about 7.45 p.m., driver of Sriram Matriculation School, Kambainallur informed her that her husband died near mango thottam. Immediately, she went to the place of occurrence and saw her husband died due to cut injuries on the head and neck. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that the entire allegation is false, vindictive, wanton and with an intention to put him behind the bar. He would submit that he is no way connected with the offence. He would submit that he has not at all committed any of offence as alleged by the respondent police and he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 59 days from 21/10/2022. Hence, he prayed to grant bail to the petitioner.