RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 17/11/2022 for the alleged offence punishable under Ss. 367, 368, 120(B), 386, 324, 506(ii) of I.P.C. in Crime No.1240 of 2022, on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant belong to West Bengal and came to Tamil Nadu before 6 years and he is working as a Tailor in Le Shark company and his close friend is Rabikul, who belongs to Assam. However, the said Rabikul took the defacto complainant to a rented house, where the petitioners were present and he scolded the other accused in filthy language by telling their languages name and all of them attacked him with hands. The 1st petitioner attacked him with wooden log on his back side and leg and forced him to pay through g-pay a sum of Rs.2.00 lakhs. Hence, the complaint.

(3.) The learned counsel appearing for petitioners would submit that in fact the Le Shark company did not appoint any Tamilians and appointed only North Indians, however, they were dismissed from service and when the same was questioned by them, and tried to do dharna, the defacto complainant lodged the present false complaint against them and they have been falsely implicated as accused. He would submit that there is no specific overtact against the petitioners and utilising North Indians, they are creating problem with Tamilians. He would submit that they are all tailors and they have not abducted him and they are innocent persons and they are no way connected with the occurrence. He would submit that they are in custody for more than 33 days from 17/11/2022. Hence, he prayed to grant bail to the petitioners.