SAMADURAI Vs. STATE

JUDGEMENT

(1.) This bail petition is filed urgently on the ground that since the petitioner's daughter attained puberty, he wants to attend the puberty function of his daughter. This case was registered for the offences under Ss. 302, 342, 201, 182, 193, 211, 218, 120(B) and 34 of IPC, in S.C.No.470 of 2020 in Crime No.1 of 2020. The petitioner is in judicial custody from 19/6/2020.

(2.) Without going into the merits of the case, considering the facts and circumstances of the case, this Court is of the considered view that the petitioner may be granted interim bail to facilitate him to attend the puberty function of his daughter. A copy of the invitation regarding the puberty function is also enclosed along with the typed set of papers.

(3.) The learned Assistant Solicitor General of India appearing for the respondent would submit that since the puberty function is scheduled today (6/6/2022) at 09.00 a.m., to 10.30 a.m., they are having objections to grant interim bail to the petitioner.