PRASANA VENKATESAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/7/2021 for the offences under Ss. 120B, 449, 394, 302, 201 r/w Sec. 34 of IPC in SC.No.5 of 2022 pending trial on the file of the learned Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila Court) at Villupuram in respect of crime No.1022 of 2019 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused entered into the house of the deceased and murdered him by using iron rod and snatched her jewels. Further, the petitioner along with the other accused sold the jewels and spent the amount. Hence, the complaint.

(3.) The learned counsel for the petitioner submits that the petitioner has not committed any offence as alleged by the prosecution. He further submits that as per the FIR allegation, the victim was killed by her husband not by the petitioner. He would further submit that the first accused was already granted bail by this Court in Crl.OP.No.9190 of 2022 dtd. 22/4/2022. Hence, he prays to grant bail to the petitioner.