DINESH Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded judicial custody on 9/3/2022 for the offences punishable under Ss. 147, 323, 294(b), 342, 506(i) IPC @ 302 IPC in Crime No.111 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that the defacto complainant received a phone call on 9/3/2022 that her son was assaulted by one Radha and others. Hence, he rushed to the spot, where she was informed that her son was taken to Government Hospital, Melur and when she came to the hospital, she was informed that her son died. Hence, the complaint.

(3.) Thelearned counsel for the petitioner submits that the petitioner has not committed any offence and his name is also not found in the FIR. He further submits that the second and fifth accused have been granted bail by this Court on 11/5/2022 in Crl.O.P.(MD)No.8614 of 2022.