GOPAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/6/2022 for the offence punishable under Sec. 436 of IPC in crime No.71 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that due to previous enmity on a civil dispute between the families of the petitioner and the defacto complainant, on 3/6/2022 at about 10.45 a.m., when the father of the petitioner was doing agricultural work by tractor, the defacto complainant questioned the same and there was a wordy quarrel. At that time, the petitioner came to the defacto complainant's hut and set fire by pouring kerosene. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that it is purely a civil dispute and the defacto complainant herself set fire and lodged the false complaint. Further, there is no injury caused to the defacto complainant and no huge damage caused to the hut. Hence, he prays for grant of bail to the petitioner.