JEEVA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/9/2022, for the offences punishable under Ss. 147, 148, 341, 294 (b), 323, 307 and 506(2) of IPC, in Crime No.385 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant is that due to previous enmity, on 24/9/2022 at about 11.30 p.m., the accused have waylaid the de-facto complainant and abused him in filthy language and assaulted him with knife and hands, due to which, he sustained injuries on his left hand. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner, aged about 20 years, is an innocent person and a false complaint has been given as against him. He would further submit that very reading of the First Information Report would show that is the foisted case. He would also submit that since the petitioner has some previous cases, in order to curtail his activities, Respondent has implicated the petitioner in this case. He would also state that even as per the prosecution, the petitioner is alleged to assaulted the victim with hands. He would also submit that the petitioner has been granted with bail in his previous cases. Hence, he prays for grant of bail to the petitioner.