ALAGURAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/8/2023 for the alleged offence punishable under Ss. 294(b), 342, 307, 302 and 34 IPC in Crime No.283 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 14/8/2023 at around 2.00 am the petitioner herein and other accused are alleged to have wrongfully confined the defacto complainant by tie his leg with nylon rope and attacked the deceased and defacto complainant by using iron pipe, woodenlog, knife and sickle and thereby, caused death to the deceased and attempted to commit murder of the defacto complainant. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit the petitioner herein is innocent and he has not committed any offence as alleged by the prosecution and his name been falsely implicated in this case. He would further submit the the petitioner herein is in jail from 14/8/2023 and hence, he seeks bail.