UMANATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/10/2022 for the offence under Ss. 294(b), 307, 323, 324, 506(ii) and subsequently altered into Sec. 294(b), 302, 307, 323, 324, 506(ii) I.P.C., in Crime No.250 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that his family and petitioner's family are close relatives and there is a land dispute between them. On 19/8/2022 at about 12.15 a.m. the petitioner along with his father came to defacto complainant's house and picked up quarrel, which ended in assault, thereby the petitioner along with his father using pipe and hands assaulted one Murugan and complainant's father, due to which, both of them sustained grievous injuries and Murugan died at the hospital. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that he is working as a Teacher in a private school and he is having two children and his father is a senior citizen and they are having ancestral property in the local village.