RAVI BHARATHI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 14/9/2022 for the offences punishable under Ss. 147, 447, 294(b), 323, 506(i) of IPC Sec 4 of Tamil Nadu Prohibition of Women Harassment Act, 2002 and Sec. 3(1) of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 in Crime No.493 of 2022 on the file of the Respondent police, seek bail.

(2.) The case of the prosecution is that on 13/9/2022, at 18.00 hours, the petitioners along with the other accused attacked the defacto complainant for running a hotel in the name of "Thanthai Periyar Unavagam" and also intimidated with dire consequences by damaging the utensils in view of closing the hotel and removal of name board. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that this is the 2nd application for bail in respect of the petitioners. He would submit that the earlier bail application in respect of the petitioners was dismissed on the ground that the 1st petitioner was having 6 previous cases and the 2nd petitioner was having 7 previous cases. He would further submit that in the 6 previous cases of the 1st petitioner, the 1st case has been closed on the ground of limitation, 2nd case is pending without progress for 7 years, 3rd case is compromised, in the 4th case the petitioner was acquitted on 17/8/2022, 5th case was closed as barred by limitation and as far as the 6th case is concerned, it was registered under Sec. 151 of Cr.P.C. He would further submit that the 2nd petitioner is also a co-accused in all the above mentioned cases and hence, he seeks for grant of bail to the petitioners.