T.RAJIVEGANDHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/9/2022 for the alleged offence under Ss. 147, 148, 323, 324, 332, 353, 436, 506(ii) of I.P.C. r/w Sec.3,4,5 of TNPPDL Act in Crime No.237 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner along with other 120 accused have jointly made a protest against the respondent police, thereby they said to have caused damages to the respondent vehicle and school name board and gate. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that a girl, who was studying in Sakthi School at Kaniyamoor, died on 13/7/2022 and a case was registered under Sec.174 of Cr.P.C., but no action was taken and no sec. was altered and no one was arrested by the respondent police, for that reason, general public got emotion and made a public protest against the State Government and Sakthi International School on 17/7/2022. He would submit that he is no way connected with the offence. He would submit that he has not at all committed any of offence as alleged by the respondent police and he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 97 days from 13/9/2022. Hence, he prayed to grant bail to the petitioner.