SUDHAKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 17/12/2022 for the offences punishable under Ss. 147, 148, 294(b), 324, 307, 341, 506(ii), 379 of IPC in Cr.No.275 of 2022 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on the date of occurrence, due to previous enmity, the petitioner /A7 along with 9 other accused brutally attacked the victim and his brother by using deadly weapons and thereby, caused grievous injuries to them and thereafter, robbed 3 sovereigns of gold chain from the victim. Hence the case.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner has been suffering incarceration from 17/12/2022. Hence, he seeks for grant of bail to the petitioner.