D.MUKESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/8/2022, for the offences punishable under Ss. 294(b), 307, 324, 341 and 506(ii) of IPC, in Crime No.170 of 2022 on the file of the Respondent police, seek bail.

(2.) The case of the prosecution as per the defacto complainant Surya is that his uncle one Vijayakumar was constructing a church and the defacto complainant along with his friends gone to the church to water the building. At that time, the accused have waylaid them and A1 has assaulted the defacto complainant with knife on the head and hands and other accused have assaulted the defacto complainant and his friends with wooden log and also threatened them. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would further submit that the petitioners are in judicial custody from 29/8/2022 and the injured have been discharged from the hospital. Therefore, he prays for grant of bail to the petitioners.