DHANAPANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/7/2022 for the offences punishable under Ss. 294(b), 324, 307, 506(ii) of IPC in crime No.288 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner had attacked the defacto complainant with knife and also abused in filthy language. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 12/7/2022. Hence, he prayed for grant of bail to the petitioner. 3. The learned Government Advocate (Criminal Side) submitted that the injured victim has been discharged from the hospital on 17/7/2022. However, he opposed for granting bail to the petitioner.