UDHAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 30/6/2022 for the offence under Ss. 294(b), 323, 506(ii) IPC read with Sec. 3 of TNPPDL Act, in Crime No.237 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the defacto complainant is a volunteer in Iskon Temple. It is alleged that there was a pathway dispute in betweent the petitioners and the defacto complainant. Due to which, the accused persons pelted stones on the vehicles and and caused damge to tune of Rs.10,000.00 and also assaulted the Watchman and caused injuries and also caused criminal intimidation. Hence, the case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners is are innocent persons and they have been falsely implicated in this case. On instructions, he would further submit that the petitioners are ready to deposit a sum of Rs.20,000.00 (Rupees Twenty Thousand Only) jointly to the credit of the crime No.237 of 2022 and prays for grant of bail to the petitioners.