ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/8/2023 for the alleged offence punishable under Ss. 294(b), 324, 506(ii), 302 IPC in Crime No.272 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there was a dispute in the temple festival between the defacto complainant's group and accused group, in which the accused attacked the defacto complainant and his father with wooden log and caused injuries, due to which, the father of the defacto complainant died. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 7/8/2023, hence he seeks bail.