RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/7/2022 for the offences punishable under Ss. 174 Cr.P.C @ 306 IPC r/w Sec. 34 IPC in crime No.52 of 2022 on the file of the respondent police, seeks bail.

(2.) There are totally nine accused in this case. The case of the prosecution is that on 28/7/2022, the petitioner along with other accused persons joined together in furtherance of common intention abetted the deceased to commit suicide by way of self immolation by using kerosene in front of his house due to frustration of his life on account of property dispute between him and the accused persons. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is no way connected with the alleged occurrence and the deceased on his own poured kerosene and set fire on him. However, the petitioner was suffering incarceration from 31/7/2022. Hence, he seeks for bail to the petitioner.