LAWS(MAD)-2022-11-27

KRISHNAMOORTHY Vs. STATE

Decided On November 04, 2022
KRISHNAMOORTHY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested on 9/9/2022 and remanded to judicial custody on 10/9/2022, for the offences punishable under Ss. 294(b), 341 and 307 of IPC in Crime No.212 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant Karthick is that during the temple festival, the petitioner along with the other accused abused the de-facto complainant by asking the whereabouts of his friend Hari and assaulted him with aruval, due to which he sustained injuries and the accused have also threatened the passersby with aruval and run away from the scene of occurrence. Hence, the case.

(3.) The learned counsel appearing 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 even as per the allegations in the First Information Report, only the second accused is stated to have inflicted injuries on the victim and the petitioner has caught hold of the victim. He would also submit that since the petitioner has got several previous cases including Narcotic Drugs And Psychotropic Substances Act, 1985 - Sec. Act, in order to curtail his activities, the respondent has registered this case and they have also initiated proceedings under 110 Cr.P.C. He would further submit that the petitioner has filed a revision case in Crl.R.C.No.215 of 2022 before the learned Principal Sessions Court and the Court have also granted stay in the said proceedings in Crl.M.P.No.19601 of 2022. He would also submit that in all pending previous cases, the petitioner has been granted bail. Hence, he prays for grant of bail to the petitioner.