P.RANGA Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A3 and who was arrested on 1/3/2022 for the alleged offences punishable under Ss. 302 @ 120-B and 302 of IPC in Crime No.187 of 2022 on the file of the respondent police, seeks bail. The said crime number has originally been registered u/s.302 IPC and subsequently, altered to u/s.120-B and 302 IPC.

(2.) The case of the prosecution is that there was a dispute between the accused and the deceased during the election period. A1 is said to be the Councillor and the deceased was a Panchayat President. The allegation against the petitioner/A3 is that, he was present in the scene of occurrence.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he has nothing to do with the alleged offences and a false case has been registered against the petitioner. The petitioner is in judicial custody for more than 90 days. A1 had already been granted bail. The learned counsel prays to grant bail to the petitioner.