RANGANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/7/2022 for the offences punishable under Ss. 294(b), 506(i) and 302 of IPC in crime No.365 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity with regard to a land dispute, there was wordy quarrel between the petitioner's family and the deceased's family. At that time, petitioner along with the other accused persons assaulted the deceased and subsequently, he died. Hence, the complaint.

(3.) There are totally 3 accused, in which the petitioner is arrayed as A1. The petitioner pushed the deceased aged about 75 years and also kicked on his chest. Therefore, due to the impact, the deceased died. That apart, there was a property dispute between the petitioner and the deceased.