SELVAGANAPATHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/5/2022 for the offences punishable under Ss. 147, 148, 307 and 120(b) of IPC in crime No.361 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner along with other accused persons attacked the victim with deadly weapons. The victim sustained grievous injuries and got admitted in the hospital. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 25/5/2022. Hence, he prays for grant of bail to the petitioner.