SANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/5/2022 for the offences punishable under Ss. 294(b), 302 and 341 of IPC, in Crime No.308 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on 18/5/2022, due to the previous enmity, the petitioner along with the other accused had abused the de-facto complainant's son in a filthy language and assaulted him indiscriminately with knife, due to which, he sustained grievous injuries and he died on the same day. 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 petitioner is in custody from 19/5/2022. Hence, he prays for grant of bail to the petitioner.