DANUSH ARUL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/4/2022 for the offence punishable under Ss. 341, 294(b), 302 and 506(2) of IPC in crime No.139 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the husband of the defacto complainant was an auto rickshaw driver by occupation and a chronic alcoholic having the habit of drinking on a regular basis along with his friends. Therefore, in the due course of his routine, he had engaged in verbal spat with A1 under the influence of alcohol and the same eventually led to a fight between the two. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that only on considering the request of the first accused, the petitioner had offered a lift in his bike to the house of the deceased and later left the scene of crime. Therefore, the petitioner is not connected to the case. Hence, he prays to grant bail to the petitioner.