RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/10/2022 and originally, the respondent originally registered a case as boy missing and subsequently altered for the alleged offence under Sec. 147, 148, 364, 302 and 201 of I.P.C. in Crime No.178 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that one Pokkish, aged about 17 years, now deceased is the defacto complainant sister's son and he was under care and custody of his paternal grandmother. On 27/8/2022 at about 06.30 p.m., he was found missing and on investigation, it revealed that on the date of occurrence, due to ill talk by the deceased about his friend Kavin's mother, quarrel arose between the parties and in the said occurrence, the petitioner and other accused assaulted the deceased indiscriminately, due to which he became unconscious and then they thrown the body in Kauvery river. Still the police are not able to secure body of deceased. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted 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 76 days from 6/10/2022. Hence, he prayed to grant bail to the petitioner.