S.SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/9/2022 for the offences punishable under Ss. 147, 148, 302 of IPC @ 147, 148, 302, 120 (B), 34 of IPC, in Crime No.233 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on retaliation to the murder of the brother of the first accused/Selvamani, the petitioner along with the other accused conspired together, unlawfully assembled and committed murder of the one Swaminathan by indiscriminately attacking him with knife. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case, since he happened to be the friend of the main accused. He would also submit that the name of the petitioner does not find place in the First Information Report and also, even as per the prosecution, the petitioner has not inflicted any injuries on the deceased. He would also submit that the petitioner is in custody from 9/9/2022 and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.