SANTHAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicia custody on 7/6/2022 for the offences punishable under Ss. 436 of IPC in crime No.157 of 2022 on the file of the respondent police, seeks bail.

(2.) Due to previous enmity, the petitioner had set fire to the shop of the de-facto complainant and caused damage to the tune of Rs.2,00,000.00.

(3.) Considering the above facts and circumstances of the case and also the period of incarceration by the petitioner from the date of his i.e., 7/6/2022, this Court is inclined to grant bail to the petitioner. Accordingly, the petitioner shall pay a sum of Rs.1,00,000.00 (Rupees One Lakh Only) directly to the de-facto complainant in Crime No.157 of 2022 by way of Demand Draft and on such payment, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000.00(Rupees ten thousand only) with two sureties, each for a like sum to the satisfaction of the learned District Munsiff Cum - Judicial Magistrate Vedaranyam, Nagapattinam District, and on further conditions that: