ESAKKIMUTHU Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner on 26/12/2023 under Sec. 439 of the Criminal Procedure Code, 1973 (Act No.2 of 1974) praying to grant bail.

(2.) The petitioner/sole accused was arrested and remanded to judicial custody on 13/12/2023 for the alleged offences punishable under Ss. 341, 294(b), 307 and 506(ii) of the Indian Penal Code, 1860 (Act No.45 of 1860) and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (Act No.2 of 2016) in Crime No.276 of 2023 on the file of the respondent police.

(3.) The case of the prosecution is that due to some dispute that arose between the defacto complainant and the petitioner, on 12/12/2023 when the son of the defacto complainant was riding his cycle near the Government School, Gangeyan salai, the petitioner waylaid him, abused him using filthy language and assaulted him with bill hook which he narrowly escaped unhurt. Further, the petitioner also criminally intimidated the son of the defacto complainant. Hence, the case.