SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/7/2022 for the offences punishable under Ss. 364, 302, 201, 147, 148 and 120(b) of IPC in crime No.137 of 2022 on the file of the respondent police, seek bail.

(2.) There are totally nine accused in this case and the petitioner is arrayed as A9. Even according to the case of the prosecution, other accused person had purchased the alleged weapons from the petitioner for the unlawful and illegal purpose and the petitioner is a black smith.

(3.) It is also seen that, the petitioner was not present at the time of occurrence and there is no specific overt act against the petitioner except the fact that he had sold out the weapons to the accused persons.