VANAKKARA SENTHIL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/8/2022 for the offences punishable under Ss. 294(b) and 307 of IPC in Crime No.366 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the Prosecution is that the petitioner was having illicit intimacy with the wife of the de-facto complainant's brother and when it was questioned by the de-facto complainant's father, the petitioner has abused him in a filthy language and assaulted him with knife, caused severe injuries. Hence, the complaint.

(3.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the de-facto complainant suspecting that the petitioner was having illicit intimacy with her brother's wife, has given a false complaint against him. He would also submit that the investigation has been completed and the injured has also been discharged from the hospital. He would further submit that petitioner is in custody from 15/8/2022 and hence, he prays for grant of bail to the petitioner.