VIGNESH Vs. STATE

JUDGEMENT

(1.) Being dissatisfied with the order dtd. 21/2/2022 made in Crl.M.P.No.669 of 2022, on the file of the learned Principal Sessions Judge, Salem, the appellant/A20 in Crime No.1182 of 2020 on the file of the first respondent Police, has preferred this appeal praying to set aside the order dtd. 21/2/2022 and to enlarge him on bail.

(2.) The case of the prosecution is that the defacto complainant's husband Selladurai is a rowdy element and there was enmity between the defacto complainant's husband's group and one Suriyamoorthy group. Due to previous enmity, on 22/12/2020 at about 7.30 p.m., when the defacto complainant's husband was proceeding along with the defacto complainant and one, Valarmathi in his car on Appar Street, the appellant and other accused came with 'veecharuval' in cars and two wheelers and waylaid the car, in which the defacto complainant, her husband and one, Valarmathi were proceeding, and attacked the defacto complainant's husband with 'veecharuval'. Immediately, the defacto complainant's husband was brought to the hospital, wherein the doctor declared him as dead. Hence the case.

(3.) The learned counsel appearing for the appellant would submit that the appellant is an innocent person and he has been falsely implicated in this case. He would further submit that the other accused who are all involved in the alleged occurrence are already granted bail by this Court and as of now, the respondent police after completing investigation, filed final report. According to him, the appellant is in judicial custody from 23/12/2020 onwards. Hence, he prays for bail to the appellant by allowing this criminal appeal.