STALIN DEVARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.1 herein, who was arrested on 18/8/2023 for the alleged offence under Ss. 294(b), 307, 506(ii) of IPC, in Crime No.349 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner abused the defacto complainant and his wife in filthy language, attempted to assault with aruval and threatened him with dire consequences. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution.