DAVID Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/10/2022 for the offences punishable under Ss. 341, 294(b), 323, 324 and 307 IPC, in Crime No.149 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused, due to previous enmity abused the de-facto complainant in a filthy language and assaulted him and his friend with a wooden log, due to which, they sustained grievous injuries. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that in fact the de-facto complainant and his friend have abused and assaulted the petitioner in respect of which, a case has been registered in Crime No.150 of 2022 for the offences under Ss. 294 (b), 323, 324 of IPC r/w 3(2)(va) of SC/ST (Prevention of Atrocities) Act, 1989, on the complaint given by the petitioner and it is a case in counter. Hence, he prays for grant of bail to the petitioner.