S.SELVAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 7/6/2022 for the offence punishable under Ss. 294(b), 427, 341 and 307 of IPC in crime No.204 of 2022 on the file of the respondent police, seek bail.

(2.) It is the case of the prosecution that the petitioners along with other two accused persons entered the land of the defacto complainant. At that time, A3 caught hold the complainant's wife and the first petitioner herein assaulted her and A4 assaulted the defacto complainant with hands and legs. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are father and son. When the defacto complainant attempted to fence the land, there was a wordy quarrel between A1 and the defacto complainant. While they attempted to assault, the petitioners restrained, thereby there was a push and drag, which resulted in sustaining injuries and the petitioners are the real victims, who also suffered injuries. Hence, he prays to grant bail to the petitioners.