ABINESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/8/2022, for the offences punishable under Ss. 147, 148, 326, and 307 of IPC, in Crime No.80 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to the previous enmity, the petitioner along with the other accused joined together, indiscriminately assaulted the de-facto complainant's son with iron rod and aruval, resulting in him sustaining grievous injuries. Hence, the case.

(3.) The contention of the learned counsel appearing for the petitioner is that the petitioner are falsely implicated in this case. Earlier, when the the petitioner's wife objected the de-facto complainant's son/victim in causing disturbance by playing sounds in high volume, the victim picked up a quarrel with her and used abusive language and when it was questioned by the petitioner, the victim attacked the petitioner, in return there was a scuffle between them. Since the petitioner has got some previous cases, the present case is projected against him and he is in custody from 27/8/2022. He also submitted that the petitioner granted bail in all other previous cases by the learned Principal Sessions Court. Therefore, he prays for grant of bail to the petitioner.