BALAJI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 12/7/2022 for the offences punishable under Ss. 294(b), 341, 323, 324, 307 and 506(ii) of IPC in crime No.564 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, due to previous enmity, the petitioners along with other accused attacked the defacto complainant using knife. Due to which, the defacto complainant sustained grievous injuries. Hence, the case.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. That apart, the petitioners have been suffering incarceration from 12/7/2022. Hence, he seeks bail for the petitioners.