R.VINOTH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/12/2022 for the alleged offence under Sec. 147, 148, 294(b), 342, 364, 394 and 506(ii) of I.P.C. in Crime No.764 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that there was money dispute between one Madhuraj and accused Karthik. Madhuraj is owner of ATM production entered into a movie distribution release of picture SHO acted by comedy actor Yohibabu and there was an arrear of distribution payment pending from Madhuraj side for a sum of Rs.1.00 crore and there was a dispute from the year of 2021. The defacto complainant is working as Manager under Madhuraj. On 3/12/2022, the petitioner along with other accused kidnapped the defacto complainant and one Benzer, confined in a house, abused them in vulgar language and also attacked them by using wooden log and demanded to settle Rs.1.00 crore to them, which was pending from the year of 2021. Since he has not paid the amount, they have taken a photo and video as he is consuming alcohol and took naked post with one girl and threatened them that they will tarnish his name if he approached police in this regard. Thereafter, the defacto complainant and Benzer transferred a sum of Rs.70,000.00 to his account and thereafter they dropped them at Tambaram bus stand. Subsequently, they took treatment in the hospital. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that this is a put up false story and the defacto complainant proved he is director of the above script with an intention not to settle the distribution amount. He would submit that the entire allegation is false, vindictive, wanton and he is no way connected with the offence. He would submit that he has not at all committed any of offence as alleged by the respondent police and he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 15 days from 6/12/2022. Hence, he prayed to grant bail to the petitioner.