M.SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/9/2022 for the offences punishable under Ss. 341, 294(B), 324 and 307 of IPC in Crime No.213 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, due to previous enmity, the petitioner along with other accused abused the brother of the defacto complainant in filthy language and also assaulted him using knife, due to which, the defacto complainant sustained grievous injuries all over the body and got admitted in the hospital. Hence, the case.

(3.) The contention of the learned counsel for the petitioner is that the petitioner has been falsely implicated, since he happens to be the friend of A1. He would further submit that, earlier this Court dismissed the petitioner's bail petition in Crl.O.P.No.25259 of 2022 on the ground that the injured was taking treatment as in-patient in the hospital and now the injured has been discharged from the hospital. He would further submit that co-accused namely A1, A2 and A4 has been granted bail by the Sessions Court in C.M.P.No.20173 of 2022 on 20/10/2022. Hence, he seeks for grant of bail to the petitioner.