LAWS(MAD)-2022-6-54

HARISH Vs. STATE

Decided On June 22, 2022
HARISH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/5/2022 for the offence punishable under Ss. 392 and 397 of IPC in crime No.93 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on 5/5/2022, when the defacto complainant went to hospital at 11.00 p.m., at that time, three persons asked the address of wine ship and picked up quarrel using filthy language. At that time, they also assaulted with weapon and caused injuries on head. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner is a college student and the co-accused was already granted bail by this Court in Crl.OP.No.13576 of 2022 dtd. 13/6/2022. Hence, he prays for grant of bail to the petitioner.