S.PERUMAL Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/6/2022 for the offences punishable under Ss. 149, 294(b), 323, 506(I) and 436 of IPC in crime No.141 of 2022 on the file of the respondent police, seek bail.

(2.) Due to previous enmity, the petitioners along with other accused persons had assaulted and set fire to the house of the de-facto complainant and caused damage to the tune of Rs.40,000.00.

(3.) Totally there are seven accused, in which the petitioners arrayed as A1, A4 and A6. The de-facto complainant informed about illegal sales of liquor to the respondent Police and as such, the petitioners along with other accused persons attacked the de-facto complainant and set fire on the house. Therefore, properties worth Rs.40,000.00 was damaged. However, the petitioners are ready and willing to pay the sum of rupees damaged to the de-facto complainant.