VIKRAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/8/2022, for the offences punishable under Ss. 147, 148, 341, 302, 120B of IPC, in Crime No.573 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that as a retaliation to an earlier murder, the petitioner along with the other accused had committed the murder of the deceased Karthick by cutting him indiscriminately with knife all along the body, resulting in him dying on the same spot. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner, aged about 21 years, is an innocent person and he has been falsely implicated in this case, since he happens to be the friend of the other accused. He would also submit that even as per the prosecution, other than the allegation of being present at the scene of occurrence, there is no other allegation as against the petitioner. He would also state that the petitioner is in custody from 18/8/2022 and the similarly placed co-accused has been granted with bail by this Court in Crl.O.P.No.24756 of 2022 dtd. 13/10/2022. Hence, he prays for grant of bail to the petitioner.