RAJKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Sec. 302 IPC, in Crime No.69 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that due to the property dispute the petitioners along with the other accused, assaulted the victim, who is the father of the first petitioner and had committed murder on him. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the first petitioner/A1 is the son of the deceased, who was having dispute with the deceased on account of the property being given to the deceased's second wife and due to the same, there was a scuffle, due to which, one of the accused sustained serious head injuries. He would also submit that during the quarrel, the deceased and his second wife tried to attack the petitioners and the petitioners have defended them. He would further submit that due to the serious head injury the fourth accused was admitted in the hospital for two days as in-patient and a case in Crime No.70 of 2022 was registered against them. He would further submit that the petitioners are ready to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioners.