P.SENTHIL @ SENTHILKUMAR Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Being dissatisfied with the order dtd. 8/3/2022 made in Crl.M.P.Nos.933, 1056 and 1057 of 2022, on the file of the learned Principal District and Sessions Judge, Coimbatore, the appellant who is arrayed as accused No.11 in Crime No.59 of 2022 on the file of the Sulthanpettai Police Station, has preferred this criminal appeal praying to set aside the order dtd. 8/3/2022 and to enlarge him on bail.

(2.) The case of the prosecution is that the defacto complainant is the wife of the deceased. A4 is the milk vendor. During the relevant point of time, the deceased who is the husband of the defacto complainant, dashed against a vehicle in inebriated mood, due to which the milk carried by A4 was was poured on the road. Thereafter, both of them returned to their respective houses. Later, all the accused including the appellant joined together and went into the defacto complainant's house and after picking up quarrel with the defacto complainant, abused the defacto complainant by using filthy language and by referring her caste name. Further, they assaulted the defacto complainant's husband who was sleeping at that time. Further, other accused assaulted the deceased with wooden log. More than that, during the same occurrence, all the accused assaulted the defacto complainant's daughter in law also. Hence, the case.

(3.) The learned counsel appearing for the appellant would submit that the appellant is an innocent person and he has been falsely implicated in this case. He would further submit that for the same incident, a counter case has been registered based upon the complaint given by one, Marimuthu who is arrayed as accused No.1 in this case. As of now, investigation has been completed and further, the appellant is in judicial custody from 12/2/2022 onwards. Hence, he prays to set aside the impugned order and to release the accused on bail.