S.ISMAIL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2023, registered by the respondent Police for the offence under Sec. 302 of IPC in Crime No.1406 of 2023, seeks bail.

(2.) It is stated that there was a quarrel between A3 and the deceased and this was informed to A1 and A2 and subsequently, the deceased was taken away by A1 and given alcohol. A2 and A3 had held the deceased and A1 had assaulted the deceased leading to death.

(3.) A1 had been granted bail by the learned Principal Sessions Judge, Tiruppur on 5/10/2023.