RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2022 for the offences punishable under Sec. 308 IPC in connection with Cr.No.462 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 have electrocuted the defacto complainant by illegally electrifying the fence. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is arrayed as A3 and he is an innocent person and he has been falsely implicated in this case. He would submit that the petitioner along with other accused have put up an electric fence to avoid animals entry in his agricultural land. He would further submit that the other accused persons were granted anticipatory bail by this Court in Crl.O.P.No.23986 of 2022. Hence, he prays to grant bail to the petitioner.