BOOBALAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/5/2023 for the offence punishable under Sec. 294 (b), 323, 342 and 307 I.P.C, in Crime No.134 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that petitioner is falsely implicated as accused in Cr.No.134 of 2023 for the offences under Sec. 294 (b), 323, 342 and 307 I.P.C. He is in judicial custody from 4/5/2023. Hence, he seeks bail.

(3.) In response, the learned Additional Public Prosecutor submitted that defacto-complainant is growing jallikattu bull. That bull failed in jallikattu held in Trichy. The first accused/Vishnu had posted sarcastic remarks in his whatsapp status. On 18/6/2023 at about 09.10 a.m., defacto-complaint and his friends were waiting near house of Rajasekar, first accused/Vishnu came there in a motor cycle. First accused/Vishnu told the defacto-complainant that nobody can question his post in whatsapp status. When defacto-complainant asked him why he was criticizing his mother the accused/Boopalan @ Kavin and Vishnu held his hands and the accused/Dinesh had cut defacto-complainant's neck using knife. As a result he suffered cut injury, measuring 15cm X 15cm X 5cm over the left side of the neck. He further submitted that the allegation against this petitioner is that he assisted the first accused in causing injury to the defacto-complainant. Injured was treated and discharged.