DHANASEKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.182 of 2023, registered by the respondent police for the offences punishable under Ss. 294(b), 302, 307, 323, 324 and 506(ii) of IPC r/w Sec. 4 of TN Prohibition of Women Harassment Act. The petitioner had been taken into custody on 28/8/2023.

(2.) Earlier bail application of the petitioner was dismissed on 20/10/2023 in Crl.O.P.No.24360 of 2023. At that time, it had been stated that the nature of injuries were quite gruesome and five had been injured and one had died.

(3.) The brief facts are that A1 is the father of A2 and A3 and the petitioner is A3. A2 had marital issues with his wife. A1 and A3, had gone over to the house of the wife of A2 and tried to settle the matter but at that time, there was a quarrel, which escalated into serious violence, as a result of which, one person died and five were injured.