V. KARUPAIAH Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as sole accused was arrested on 20/01/2022 and remanded to judicial custody for the offences punishable under Sec. 306 IPC and Sec. 3 and 4 of Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003, in Crime No.6 of 2022 on the file of the respondent police, seeks bail.

(2.) The petitioner is facing the charges under Sec. 306 IPC and Sec. 3 and 4 of Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003.

(3.) Heard both sides.