TAMILSELVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/9/2022, for the offences punishable under Ss. 147, 148, 341, 294(b), 323, 324, 307, 506(ii) and 120(B) of IPC, in Crime No.522 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to the previous enmity, on account of the sister of A1 eloping with the brother of the de-facto complainant, the accused joined together and waylaid the de-facto complainant's brother and indiscriminately assaulted him, resulting in him sustaining injuries. Hence, the complaint.

(3.) The contention of the learned counsel appearing for the petitioner is that the petitioner is an innocent person and due to previous enmity, a false complaint has been given as against the petitioner. He also submitted that A1's sister was taken away by the brother of the de-facto complainant and when it was questioned, there was a fight and during which, the incident had happened and also submitted that the petitioner has not assaulted the victim. He further submitted that the co-accused in this case have been granted bail by the learned Principal Sessions Judge, Chennai, in Crl.M.P.Nos.18609 and 18610 of 2022 dtd. 29/9/2022 and 30/9/2022 respectively. Therefore, he prays for grant of bail to the petitioner.