VELUPRABAKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/6/2022 for the offences punishable under Ss. 147, 148, 294(b), 302, 307, 323, 324 and 506(ii) of IPC r/w Sec. 4 of TNPHW Act in crime No.501 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, on 6/6/2022, the de-facto complainant along with family members after completing their business, returned to their house and at that time, the petitioner along with others conspired together, used filthy languages and assaulted with screw driver on de-facto complainant's son's stomach. Hence, the complaint.

(3.) Due to wordy quarrel between the petitioner and the neighbours, the occurrence took place. The petitioner was arrested and remanded to judicial custody on 9/6/2022.