SURESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/7/2022 for the offences punishable under Ss. 294(b) and 307 for IPC in crime No.190 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, due to family dispute, the petitioner abused the defacto complainant using filthy language and assaulted with cricket bat on head, due to which, the defacto complainant sustained grievous injuries and admitted in the hospital. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 1/7/2022. Therefore, he prays to grant anticipatory bail to the petitioner.