MURALI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/5/2022 for the offences punishable under Sec. 109, 304(2) of IPC in crime No.74 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there was a civil dispute between the defacto complainant family and the petitioners, for which, the petitioners along with other accused on the instigation of A3, demolished the compound wall. It is further alleged that the petitioners pulled down the wall on the defacto complainant's mother, due to which, she sustained bleeding injury and subsequently she died.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. That apart, the petitioners have been suffering incarceration from 10/5/2022. Therefore, he prays to grant anticipatory bail to the petitioners