KARTHICK Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested and remanded to judicial custody on 25/7/2022 for the offences punishable under Ss. 294(b), 323 and 307 of IPC in Crime No.186 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that due to wordy quarrel in front of a wine shop, the petitioner along with co-accused assaulted the de-facto complainant with knife. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. Hence, he prays for grant of bail to the petitioner.