ANBARASU Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 18/9/2022, for the offences punishable under Ss. 147, 148, 294(b), 427, 448, 323, 324, 307 and 506(2) of IPC, in Crime No.352 of 2022 on the file of the Respondent police, seek bail.

(2.) The case of the prosecution as per the defacto complainant is that on 16/9/2022, A1 has gone to the shop of the defacto complainant at 11 p.m and purchased the cigarette, when the defacto complainant asked for money, he refused to pay the money and threatened him and gone away. On 17/9/2022, A1 along with the petitioners and 7 other accused came to the shop of the defacto complainant with wooden log and invited a quarrel. During the quarrel, A1 along with other accused have intimidated and assaulted the defacto complainant and his two other staffs, resulting in their sustaining injuries and the entire shop was also ransacked. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would further submit that the petitioner along with his friends had gone to the shop of the defacto complainant and purchased things, there was a quarrel, the incident has happened in a spur of the moment, there is no motive. He would also submit that the petitioners are in judicial custody from 18/9/2022 and the injured has been discharged from the hospital and there is no previous case pending against them. Therefore, he prays for grant of bail to the petitioners.