KARTHICK PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner / accused No.3, who was arrested and remanded to judicial custody on 16/9/2023 for the offences punishable under Ss. 302 and 201 IPC in Crime No.119 of 2023 on the file of the respondent police seeks interim bail.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent police.

(3.) Today, this petition is moved in the Lunch Motion and the learned counsel for the petitioner represented that the petitioner's father passed away and the funeral rites are going to be performed on 1/11/2023 and seeks interim bail. He would further submit that now, the petitioner is in the custody of the District Prison, Theni District.