RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/9/2022, for the offences punishable under Ss. 147, 148, 294(b), 323, 324, 506(ii) and 302 of IPC in Crime No.235 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on account of the de-facto complainant's husband/victim having illicit intimacy with the wife of the first accused, A1 along with his family members have gone to the house of the de-facto complainant and questioned the victim. At that time, there was a quarrel between them and the accused have abused the victim in a filthy language and assaulted him with iron rod, wooden logs and hands, due to which, he sustained grievous injuries and died. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have been implicated in this case, since they happens to be the family members of A1. He would also submit that the victim was having an illicit intimacy with the wife of the first accused and when the first accused along with the petitioners have questioned the same, there was a quarrel between them and during such time, this incident had happened. He would also submit that there is no intention on the part of the petitioners to commit murder of the victim. He would also submit that even as per the prosecution, the allegation as against the petitioners is that they have attacked the victim with hands. He would also state that the petitioners are in custody from 20/9/2022 and there is no bad antecedents as against them. He would also state that the petitioners are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the petitioners.