RAJA KANNAPPAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/8/2022, for the offences punishable under Sec. 302 of IPC @ 302, 147, 148, 294(b), 341, 506(2), 120(b), 109 of IPC, in Crime No.230 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on account of financial dispute and business rivalry, the accused entered into a conspiracy and had committed the murder of one Kalaiyappan. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case based on rivalry on account of business motive and financial dispute. He would further submit that the petitioner and the deceased are relatives and even as per the complaint, the defacto complainant has only stated that he has suspected that the petitioner could have engaged the other accused. He would further submit that the petitioner is in custody from 15/8/2022 i.e., for the past more than 50 days and major part of the investigation is already over. Therefore, he prays for grant of bail to the petitioner.