SATHISH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/A3, who was arrested and remanded to judicial custody on 10/9/2023 for the alleged offence punishable under Sec. 364(A) of IPC in Crime No.223 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that pursuant to the complaint given by the wife of the victim, namely, Sathya, a case has been registered in Crime No.223 of 2023 initially for "Man Missing" and thereafter, it was altered into under Sec. 364 (A) IPC.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would further submit that the petitioner is in jail from 10/9/2023 and the co-accused was granted anticipatory bail by this Court, hence he seeks bail.