DHANASEKARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 17/9/2022 for the offence under Sec. 174 Cr.P.C and Sec. 302 IPC in Crime No.181 of 2022, on the file of the respondent police seeks bail.

(2.) The case of the prosecution as per the defacto complainant one Madhu, who is a Village Administrative Officer, is that on 23/7/2022, she received a call from the village people that the victim Govindan was lying dead with blood injuries in his house in a suspicious manner. Based on her complaint, originally a case in Crime No.181 of 2022 was registered under Sec. 174 Cr.P.C. During the course of investigation, it was found that the wife of the deceased along with her paramour/A1 and others have committed murder of the victim and therefore, the offence has been altered to one under Sec. 302 IPC. Hence, the case.

(3.) The learned Counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would submit that there is no eye witness to prove that the petitioner had also involved in the crime and hence, he would pray for grant of bail to the petitioner.