AJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/9/2022, for the offences punishable under Ss. 294(b), 323, 307 and 506(ii) IPC, in Crime No.184 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant is that on 10/9/2022, in mid-night, while he was speaking over phone, he had seen one Akash going in a two wheeler along with a girl and later about 00.45 hours, when he was standing in the same place, the Akash had returned along with his brother Ajay and questioned him why he had teased their sister and assaulted him with knife resulting him sustaining injuries. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that this is the second bail application filed by the petitioner before this Court and this Court, had earlier dismissed the bail application in Crl.O.P.No.24810 of 2022 vide order dtd. 17/10/2022 on the ground that the victim was not discharged from the hospital. He would further submit that now the victim had discharged from the hospital and the incident had happened when the de-facto complainant had teased the sister of the petitioner. He would also submit that the petitioner is in custody from 10/9/2022 and he is prepared to abide by any stringent conditions that may be imposed by this Court. He would also state that the co-accused has been granted with anticipatory bail by this Court in Crl.O.P.No.24962 of 2022 dtd. 26/10/2022 and hence, he prays for grant of bail to the petitioner.