PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 30/9/2022 for the offences punishable under Ss. 147, 148, 294(b), 323, 324, 307 and 506 (ii) of IPC, in Crime No.154 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners along with the other accused, due to previous enmity, abused the de-facto complainant and others in a filthy language and assaulted him and his friend with a wooden logs and hands, due to which, they sustained grievous injuries. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners, aged about 20 and 19 years respectively, are innocent and they have been falsely implicated in this case. He would further submit that in fact the de-facto complainant and his friends have abused and assaulted the petitioners in respect of which, a case has been registered in Crime No.155 of 2022 for the offences under Ss. 147, 148, 294 (b), 323, 324, 307 and 506 (ii) of IPC r/w 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST (Prevention of Atrocities) Amendment Act, 2015, on the complaint given by the first petitioner and it is a case in counter. Hence, he prays for grant of bail to the petitioners.