PALPANDI Vs. STATE

JUDGEMENT

(1.) The petitioner /A1 who was arrested and remanded to judicial custody on 29/9/2023 for the offence under Sec. 294(b), 341, 323, 326 and 307 IPC in Crime No.409 of 2023 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that one Thangamari and one Arun loved each other and she left her home and married the said Arun. After 15 days, the said Thangamari left him and the parents of the said Thangamari arranged marriage with one Tamilvalavan. After marriage, the said Thangamari went missing for two days. Hence, the said Tamilvalavan and others attacked the above said Arun with aruval. Hence the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is innocent and a false case has been foisted against him. He would further submit that co -accused were granted bail by this Court. He would further submit that the petitioner is in custody from 29/9/2023, hence he seeks bail.