SEYAD JALALUDEEN Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 2/6/2022 for the offences punishable under Ss. 294(b), 353, 342 and 506(2) of IPC, in Crime No.316 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that on 26/5/2022, the petitioner abused the de-facto complainant in filthy language, prevented him to discharge his official duty and criminally intimidated the de-facto complainant. Hence, the case.

(3.) Thelearned counsel for the petitioner would submit that the petitioner has earlier filed a writ petition before this Court in W.P.(MD)No.5867 of 2022 seeking Writ of Mandamus, directing the https://wwwrespondents.mhc.tn.gov.in/judis therein to postpone the election after the Holy Ramalan Month for electing Administrative Members to the Tamil Nadu Wakf Board and this Court, vide order dtd. 31/3/2022 directed the respondents to conduct election only after preparing a proper electoral list and after the month of Ramzan for the year 2022. Due to the personal vengeance and prior enmity, the petitioner's nomination has been rejected and thereafter, the above case has been foisted against the petitioner.