KALIYAMOORTHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2021 for the offences punishable under Ss. 148, 149, 302, 307 IPC @ Ss. 148, 302, 307, 324, 120B, 109 IPC r/w Sec.149 IPC, in Crime No.160 of 2021, on the file of the respondent police, seeks bail.

(2.) The petitioner herein arrayed as A2 in the case of murder of one Devamani, due to political rivalry and few other pending disputes between the petitioner's group and the deceased. This petitioner through A3 has organised and hired killers from Tamil Nadu to murder the said Devamani. This is the version of the prosecution.

(3.) Learned counsel for the petitioner states that the petitioner is innocent and the deceased had several enemies and criminal cases against him must done to death and this petitioner has no role in that.