RAJINI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/8/2023 and 1/9/2023 respectively, for the offence punishable under Ss. 147, 148, 294(b), 323, 324 and 307 of IPC, in Crime No.357 of 2023 on the file of the respondent police, seek bail.

(2.) It is stated that the petitioners had quarrelled with the defacto complainant owing to an internal family dispute.

(3.) It is also stated that the petitioner had also given a complaint against the defacto complainant, which had been registered as Crime No.356 of 2023.