SHANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial pustody on 15/7/2021 for the offences punishable under Ss. 147, 148, 294(b), 302, 324, 341, 506(2) of IPC in SC.No.332 of 2021 on the file of the learned I Additional Sessions Judge at Chennai in respect of crime No.1192 of 2021 on the file of the respondent police, seeks bail

(2.) The case of the prosecution is that due to previous enmity between the deceased and A1 in respect of illegal affair with one, Victoria, A1 along with the petitioner and the other accused persons went to the defacto complainant's house and attacked the deceased using deadly weapons. Thereafter, he was admitted in the hospital. However, he died. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner is facing trial in SC.No.332 of 2021 on the file of the learned I Additional Sessions Judge at Chennai and the co-accused were released on bail in Crl.MP.Nos.14546, 16110, 16245 and 16486 of 2021. Hence, he seeks for grant of bail to the petitioner.