PRAKASH A. Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 1/3/2022 for the alleged offences under Sec. 332, 324 and 307 I.P.C., seeks bail.

(2.) The case of the prosecution is that the petitioner was working as an Office Assistant in the Court of the Judicial Magistrate No.IV, Salem. A transfer order came to be issued against the petitioner. It is alleged that the petitioner was not happy with this transfer order and hence he carried a knife in his pocket and he attempted to stab the Judicial Officer on the ground that he was responsible for the transfer.

(3.) The learned counsel for the petitioner submitted that the investigation has been completed and a final report has already been filed by the respondent police. That apart, the petitioner has already suffered incarceration for nearly 75 days. The learned counsel further submitted that the petitioner has to effectively defend himself in the criminal case and he is willing to abide by any conditions imposed by this Court.