NARESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 27/9/2022, for the offences punishable under Ss. 147, 148, 294(b), 323, 324, 307, 506 (ii) and 397 IPC, in Crime No.205 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on account of the previous enmity in respect of the murder of one Manthoppu Sundar, the accused, who are the relatives of the said Manthoppu Sundar, in retaliation, abused the de-facto complainant with filthy language and assaulted him with sticks, causing grievous injuries and also taken away the mobile phone from him. Hence the case.

(3.) The contention of the learned counsel for the petitioners is that the brother of the de-facto complainant murdered by rival group and due to which, the petitioners falsely implicated in this case for the reason the petitioners assaulted the de-facto complainant with stones and caused injuries near his eye. He further submitted that the injured has been treated as out patient and discharged from the hospital. He also submitted that the similarly placed co-accused has been granted bail by this Court in Crl.O.P.No.25767 of 2022 dtd. 20/10/2022 and the present petitioners are in custody from 27/9/2022. Hence, he prays for grant of bail to the petitioners.