ASHOK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/8/2022 for the offences punishable under Ss. 147, 148, 294(b), 323, 324, 332, 336, 353, 435, 436, 379, 506(ii), 109, 120(B), 450 of IPC r/w Ss. 3, 4, 5 of TNPPDL Act, in Crime No.236 of 2022 and on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution is that on 17/7/2022, there was a protest in respect of the death of a girl in a school. During such time, the petitioner along with the other accused jointly held protest as against the Respondent Police and they have caused damage to the Respondent vehicles by setting fire to them and they have also attacked the Respondent police officials and subsequently trespassed inside the school premises and caused damage to the articles belonging to the school by setting fire. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and since, he happens to be the native of the neighbouring village, the petitioner has been falsely implicated in this case and he has been arrested and remanded to judicial custody on 22/8/2022. He would further submit that the petitioner has been pursuing his Master of Commerce and due to this case, the future of the petitioner is now at peril.