VALLARASU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Sec. 302 of IPCin Crime No.154 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, due to previous enmity, the petitioner along with other accused murdered the deceased. Hence, the case.

(3.) The contention of the learned counsel for the petitioner is that the petitioner except being the friend of A2, he has nothing to do with the case and the case itself proceeds on the complaint of one Ilakiya w/o. Mariyaorabhakaran, who is stated to have been murdered by the accused. The defacto complainant's husband was working as a collection agent in TVS Credit Finance Office, Villupuram and already there was a dispute between the Bala, Gugan and the petitioner with the deceased with regard to seizure of Gugan's uncle bike for non-payment of dues.