KARTHICK Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A1 was arrested and remanded to judicial custody on 18/9/2021 for the offences punishable under Sec. 147, 148, 341, 294(b), 302 and 506(ii) IPC, in Crime No.402 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 15/9/2021, due to previous enmity, the petitioner joined with other accused persons made an unlawful assembly and waylaid the deceased and the de-facto complainant, attacked with aruval, knife, sword etc. Because of that, the deceased died on the spot. Based on the complaint given by the de-facto complainant, a case in Crime No.402 of 2021 has been registered for the offences under Sec. 147, 148, 341, 294(b), 302 and 506(ii)IPC. On the basis of the investigation, the respondent police arrested the petitioner, on 18/9/2021 and remanded to judicial custody and after completing the formalities and investigation, the final report has been filed.

(3.) This petition came to be filed by the petitioner on the ground that he is in custody ever-since from the date of the arrest and the co-accused has been released on bail.