MURTHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/6/2022 for the offences punishable under Ss. 147, 148, 294(b), 341, 323, 324, 506(2) and 307 of IPC in crime No.267 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 stabbed the de-facto complainant with knife in the stomach, thereby, the de-facto complainant sustained injuries and admitted in the hospital and taken treatment as inpatient. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 3/6/2022. Hence, he prays for grant of bail to the petitioner.