KARMUGILAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2022 for the offences punishable under Ss. 341, 294(b) of IPC and Sec. 3(1) of TNPPDL Act, 1992 (TN Property (Prevention of Damage and Loss) Act, 1992) in Crime No.346 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused had driven the two wheeler in a rash and negligent manner. When the same was questioned by the defacto complainant, who is the TNSTC bus driver, the petitioner along with the other accused had assaulted the defacto complainant and caused damage to the windshield of the bus worth about Rs.19,000.00. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has nothing to do with the alleged offence. In fact, the driver of the bus had waylaid the petitioner and assaulted him with hands. However, without prejudice, the petitioner is ready to deposit a sum of Rs.10,000.00 to the credit of Crime No.346 of 2022. Therefore, he prays for grant of bail to the petitioner.