PARTHASARAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/5/2022 for the offences punishable under Ss. 147, 148 and 302 of IPC in crime No.111 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the deceased got admitted in a de-addiction centre i.e. Madras Care Centre for rehabilitation making to quit the alcoholic habit. After completion of his treatment, he was discharged from the rehabilitation centre. Later, again he started to consume alcohol and addicted to alcohol. Therefore, he was again admitted into rehabilitation centre on 3/2/2022. On his subsequent admission, the petitioner along with other accused persons attacked him brutally and caused him grievous injuries on his entire body, due to which he died on 2/5/2022.

(3.) The learned counsel for the petitioner would submit that he is one of the inmates of the said Madras Care Centre. He would further submit that there is no specific overt act against him. Hence, he prays for grant of bail to the petitioner.