NAGENDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/9/2022 for the offences punishable under Ss. 147, 148, 341, 294(b), 323, 324, 307, 506(ii) of IPC r/w Sec. 120(b) of IPC, in Crime No.522 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to the previous enmity on account of the elopement of the first accused's sister with the brother of the de-facto complainant, the petitioner along with the other accused waylaid the de-facto complainant and abused him in a filthy language and indiscriminately attacked him with knife, causing grievous injuries. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is arrayed as A2 in this case. He would also submit that the incident had happened during the quarrel and the petitioner has not inflicted any injuries on the de-facto complainant. He would also submit that the petitioner is in custody from 5/9/2022 and hence, he prays for grant of bail to the petitioner.