(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2022 for the alleged offences punishable under Ss. 302 and 120 B of IPC, in Crime No.311 of 2022 on the file of the respondent Police, seeks bail.
(2.) The case of the prosecution as per the de-facto complainant/Rebacca is that in retaliation to the murder of one Vijaya Moorthy, the accused conspired together and on 5/9/2022, committed the murder of the de-facto complainant's husband by indiscriminately cutting him with aruval. Hence the case.
(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person. He would further submit that the allegations are made only as against the other accused namely Kathirvel, Selva and Pondi, who are stated to have committed murder of the husband of the de-facto complainant and even the name of the petitioner does not find place in the First Information Report. He would also submit that the petitioner is an MBA graduate, working in an IT company and he has been falsely implicated in this case, since he happens to be the friend of the other accused. He would also state that there is no bad antecedence as against the petitioner and hence, he prays for grant of bail to the petitioner.