G.BOOPALAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/6/2022 for the offence punishable under Ss. 294(b), 427, 436 and 506(ii) of Cr.P.C. in crime No.150 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on 8/6/2022, due to previous enmity, the accused persons set fire on the defacto complainant's shed and straw. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays to grant bail to the petitioner.