VETRIVEL Vs. STATE

JUDGEMENT

(1.) The petitioners/A.6 and A.7, who were arrested and remanded to judicial custody on 4/4/2022 for the offences punishable under Ss. 147, 148, 294(b), 353 and 506(1) IPC r/w Sec. 3 of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992, in Crime No.78 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 3/4/2022, due to temple festival, the Deputy Superintendent of Police was attending security job at Madhura Kaliamman Temple, Thottiyam, and at that time, a wordy quarrel arose between the defacto complainant, who is working as Grade I Police, Thuvarankuruchi Police station under the Deputy Superintendent of Police, and the petitioners and other accused, for which, the petitioners and other accused went to road and stopped the bus and damaged the bus. Hence, the complaint.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution.