SIYAN LAWARANCE Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 19/4/2022 for the offences punishable under Ss. 147, 148, 341, 323, 324 and 307 of the Indian Penal Code and 8(c) read with Sec. 22(c) and 29(1) of NDPS Act in crime No.310 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 19/4/2022, at about 14.35 hrs, the respondent received information that 10 members having knife and beer bottles and assaulted 3 members. The respondent went to Stanely Government Hospital, where the three members were admitted as inpatient. On enquiry, it was informed that, one Vignesh along with his friends entered the theatre and there arose a wordy quarrel between A1's group and defacto complainant's group. Thereafter, the petitioners along with other accused waylaid the defacto complainant's group and assaulted them.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. That apart, the petitioners have been suffering incarceration from 19/4/2022. Therefore, he prays to grant anticipatory bail to the petitioners.