KUBENDRAN Vs. STATE

JUDGEMENT

(1.) The petitioners were arrested on 6/4/2022 for the offence punishable under Ss. 147, 148, 341, 294 (B), 323, 324, 506 (ii) IPC and altered on 18/4/2022 under Ss. 147, 148, 341, 294 (B), 323 324, 506 (ii) and 307 IPC in Crime No.244 of 2022, on the file of the respondent police, seek bail.

(2.) Thecase of the prosecution is that on 5/4/2022, when the defacto complaint boarded a bus for traveling, he found A1 and other accused were traveling in the same bus and A1 was lying in the seat without giving place to him to sit. When the defacto complainant asked him to get up and give him a seat, wordy quarrel arose between them, due to which, A1 along with other accused waylaid the house of the defacto complainant and attacked him, due to which, the victim sustained injuries and admitted in the hospital. Hence the complaint.

(3.) Learnedcounsel for the petitioners would submit that the petitioners herein are A3 and A4 and they are innocent and they have been falsely implicated in this case. He would further submit that there is no specific overt act against these petitioners and they do not have any previous case pending against them. He also added that the co-accused in this case viz. A5 and A6 have been granted bail.