DHAKSHNAMOORTHY Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/7/2022, for the offences punishable under Ss. 294(b), 323, 324, 506(ii) of IPC, subsequently altered into 294(b), 323, 324 and 302 of IPC, in Crime No.221 of 2022, on the file of the Respondent police, seek bail.

(2.) The case of the prosecution as per the defacto complainant Murugan is that the accused during a quarrel in a shop, had assaulted his brother with iron rods, due to which he sustained injuries and he was admitted in Thirupathur Government Hospital for treatment. Initially, a case was registered for the offences punishable under Ss. 294(b), 323, 324, 506(ii) of IPC and later, since, the victim succumbed to injuries on the next day, the case was altered to one for the offences punishable under Ss. 294(b), 323, 324 and 302 of IPC.

(3.) The learned counsel appearing for the petitioners would submit that there was no intention on the part of the petitioners to commit the murder of the deceased. He would also submit that the occurrence had happened during a quarrel in front of a shop. He would further submit that the entire family members have been implicated in this case. He would also state that the petitioners are in custody from 28/7/2022 and also the major part of the investigation is over and the petitioners did not have any previous case as against them. Therefore, he prays for grant of bail to the petitioners.