PRABAKARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/8/2022, for the offences punishable under Ss. 147, 148, 341, 294(b), 342, 324, 307, 302, 506(ii) and 120(B) of IPC r/w Sec. 25(1)(B) of Indian Arms Act, in Crime No.636 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enemity between A1 and the deceased, the accused had called the deceased to the scene of occurrence, which is a hotel and had assaulted the deceased indiscriminately with Aruval causing disfigurement of the face and head, due to which, the deceased died. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is arrayed as A21 in this case. He would also submit that the petitioner being the younger brother of A1, he has no role to play in this case. He would further submit that even as per the First Information Report, no specific overt act has been attributed as against the petitioner herein. He would also state that the petitioner is in custody from 18/8/2022 and there is no previous case as against the petitioner. He would further state that the investigation has been completed and the charge sheet has also been filed and the case now pending committal. Therefore, he prays for grant of bail to the petitioner.