DHARMAR Vs. STATE

JUDGEMENT

(1.) The petitioners/A2 and A3, who were arrested and remanded to judicial custody on on 26/8/2023 for the alleged offence punishable under Ss. 294(b), 342, 324, 307 and 506(ii) of IPC and Sec. 4 of TNPHW Act in Crime No.134 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that there was previous enmity regarding drainage of rain water between the accused and the defacto complainant. On 16/8/2023 at about 9.30 pm., when the defacto complainant was crossing the house of the accused , A2 and A3 have abused the defacto complainant in filthy language and when the same was questioned by the husband of the defacto complainant all the accused persons abused in filthy langauge, assaulted her and also threatened with dire consequences. Hence the case.

(3.) The learned counsel appearing for the petitioners would contend that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. He would further submit that the petitioner is is custody from 26/8/2023, hence he seek bail.