RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/6/2022 for the offences punishable under Ss. 294(b) and 307 of IPC altered to Ss. 294(b) and 302 IPC in crime No.363 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the petitioner in a drunken mood is alleged to had assaulted the defacto complainant's husband with iron spade. Due to which, he sustained grievous head injuries and thereby died. Hence, the defacto complainant, who is the wife of the deceased lodged a complaint against the petitioner.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 12/6/2022 onwards. Hence, he seeks for bail to the petitioner.