BHARATHI Vs. STATE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 12/4/2022 for the alleged offences punishable under Ss. 294(b), 323, 324 and 506(ii) of IPC @ 307 IPC in Crime No.56 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 19/4/2022 a wordy quarrel arose between the accused persons and one Suriya with regard to hitting of the vehicle and the said issue was compromised by the defacto complainant and on the next day, i.e., on 20/4/2022, once again the accused persons went and quarreled with the said Suriya and when the complainant made an attempt to pacify them, the accused persons attacked the defacto complainant and his son, resulting in registration of the case.

(3.) The learned counsel for the petitioner would submit that the petitioner who is arrayed as A1 out of four accused, is an innocent person and he is no way connected with the offence. It is further submitted that the injured defacto complainant was treated as an Out-Patient and is discharged from the hospital. It is also the submission of the learned counsel that the petitioner and others were also attacked by the complainant party and that a counter case was also given by the petitioner in Crime No.57 of 2022 against the defacto complainant. Learned counsel also submitted that the petitioner is under incarceration for a period of thirty days and prays for enlargement of the petitioner on bail.