ILIYAS Vs. STATE

JUDGEMENT

(1.) The 1st petitioner, who was arrested and remanded to judicial custody on 25/9/2022 and the 2nd petitioner, who was arrested and remanded to judicial custody on 8/10/2022 for the offence under Ss. 120(B), 153A, 436 and 511 IPC and Sec. 3 of Explosive Substances Act, 1908 in Crime No.6 of 2022 on the file of the Inspector of Police, SID-CBCID, Coimbatore, seek bail.

(2.) The case of prosecution is that there are totally eight accused in this case, in which the petitioners are arrayed as A2 and A4. The case of the prosecution is that on 23/9/2022 at about 08.58 p.m., the petitioners along with other accused threw petrol bomb into the house of the defacto complainant and fled away from the place of occurrence along with other accused. Hence, the complaint.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would submit that there was no injury at the scene of occurrence and that the 1st petitioner is in custody from 25/9/2022 and the 2nd petitioner is in judicial custody from 8/10/2022. Hence, he prayed to grant to the petitioners.