PRASANTH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/5/2022 for the offence under Ss. 341, 307, 506(ii) of IPC in crime No.325 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, this petitioner along with other accused waylaid the de-facto complainant and attacked him with deadly weapons and caused grievous injuries to him. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 6/5/2022. Hence, he prays for grant of bail to the petitioner.