MAHALINGAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/8/2022, for the offences punishable under Sec. 302 of IPC @ Ss. 302, 147, 148, 294(b), 341, 506(2), 120(B), 109 of IPC, in Crime No.230 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the accused and the deceased are known to each other and that the deceased was working in a TASMAC shop of A1 and there was previous enemity between them on account of a quarrel. The further allegation is that A1 thereby, engaged A2 to A8 to commit the murder of the deceased and thereby, assaulted the deceased with Aruval indiscriminately resulting in him sustaining injuries and he has taken to the hospital and where, he has been declared dead. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would also submit that even as per the FIR, only 4 persons are stated to have been involved in the offence. He would further submit that the allegation against the petitioner is that he was the driver, who has taken the other accused to the place of occurrence. He would also state that the petitioner was even unaware of the purpose for which the other accused was taken to the place of occurrence. He would further state that there are no previous cases as against the petitioner and the petitioner is in custody from 25/8/2022. Therefore, he prays for grant of bail to the petitioner.