P. RAMESH Vs. STATE

JUDGEMENT

(1.) This Appeal arises out of the dismissal order passed by the learned Principal Sessions Judge, Salem in Crl.M.P.No.2155 of 2022. dtd. 8/6/2022.

(2.) The allegations against the petitioners are that the petitioners along with two other accused had picked a wordy quarrel with the de-facto complainant and assaulted him and caused injuries to him.

(3.) Considering the nature of the allegations against the petitioners and considering the fact that they are under incarceration from 1/6/2022, I am of the view that this is a fit case for grant of bail. Accordingly, this Court is inclined to grant bail to the appellants on the following conditions :