VEERAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/6/2022 for the offences punishable under Ss. 294(b), 324, 307 of IPC in crime No.186 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the petitioner and the defacto complainant were the employees in a power loom. It is alleged that there was a dispute in performing the duties, due to which, the petitioner alleged to have assaulted the defacto complainant with an aid of sickle and thereby caused multiple injuries and also abused in filthy language. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and due to previous enmity, a false case has been lodged against the petitioner. Hence, he seeks for bail to the petitioner.