NIJAMUDHEEN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/10/2022, for the offences punishable under Ss. 153(A), 448, 427, 506(2) of IPC read with Sec. 3(1) of TNPPDL Act, in Crime No.570 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 23/9/2022 at about 1.40 pm., the accused came to the house of the de-facto complainant and enquired about PT Master, for which the de-facto complainant's wife replied that there was no such PT master, and finding that the de-facto complainant is working as a music teacher as well as the State Secretary of physical exercise sec. in R.S.S., the petitioner along with other accused pelted stones on the house of the de-facto complainant and also damaged the car and its window panes and threatened with dire consequences. Hence, the case.

(3.) The contention of the learned counsel for the petitioner is that the name of the petitioner does not find place in the First Information Report and he had not picked up a quarrel or caused damage by pelting stones on the articles belonging to the de-facto complainant. He further submitted that since the petitioner belongs to the different faith and member of the Social Democratic Party of India, he has been falsely implicated in this case and as far as the petitioner is concerned, there is no bad antecedence as against him. He also submitted that the co-accused in this case has been granted bail by this Court in Crl.O.P.No.26187 of 2022 dtd. 28/10/2022. Hence, he seeks for grant of bail to the petitioner.