RAJARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/5/2022 for the offences punishable under Ss. 147, 148, 452, 342, 365 and 506(ii) IPC in crime No.422 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, totally there are 12 accused in this case and the petitioner is arrayed as A2. It is alleged that the petitioner along with other accused conspired together and kidnapped the victim by name Suresh Kumar. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case and due to land dispute, false complaint has been lodged by the defacto complainant. That apart, the petitioner has been suffering incarceration from 31/5/2022. Therefore, he prays to grant anticipatory bail to the petitioner.