RAJU Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 16/7/2022 for the offences punishable under Sec. 341, 302 and 506(ii) of IPC in Crime No.277 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there is a dispute pending between the petitioner and defacto complainant in respect of the property, particularly the right to get water from the common well. On 15/7/2022, a dispute arose between the petitioner and the defacto complainant's wife, due to which, when the defacto complainant's wife was returning from her agriculture farm, the petitioner attacked her with aruval and killed her. Hence, a case was registered against the petitioner.

(3.) The learned counsel for the petitioner would submit that the petitioner is the brother of the defacto complainant. The defacto complainant's wife was killed by unknown person and her dead body was found in the agriculture farm. Since the defacto complainant and his sons got enmity against the petitioner, they lodged the false complaint against him. He would further submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Further, the petitioner is in judicial custody from 16/7/2022. Hence, he may be granted bail.