NAVEEN KUMAR PATEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/4/2019, for the offence punishable under Ss. 364(A), 342, 302 and 201 of IPC, in S.C.No.17 of 2020 in connection with Crime No.291 of 2019, registered on the file of the respondent police, seeks bail.

(2.) One, Prabhakaran, who is the Manager of the MSK Minerals has lodged a complaint stating that one Nithish Kumar, who was a load man in the said Company, was missing from 7/4/2016 and thereby, based on his complaint, a 'Man Missing' case in Crime No.31 of 2019 was registered by the Guziliyamparai Police Station, Dindigul, on 7/4/2019. Subsequently, during the course of investigation, it came to light that the accused had kidnapped the victim, demanded ransom from his family members and committed the murder of the victim/deceased. Meanwhile, the body of the victim/deceased was found in a house backside to Mariyamman Temple, which comes under the jurisdiction of the respondent Police Station. Thereby, the case in Crime No.291 of 2019 came to be registered by the respondent Police for the offence under Ss. 364A, 342, 302 and 201 of IPC. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that this is the third application for bail filed by the petitioner and the earlier applications were dismissed by this Court in Crl.O.P.No.4788 of 2022 on 1/3/2022 and Crl.O.P.No.11572 of 2023 on 18/5/2023. He further submitted that the petitioner, who is a resident of Bihar, is an innocent person and he has been falsely implicated in this case. He further submitted that the co-accused namely A2 in this case, has been granted bail by this Court in Crl.O.P.No.8647 of 2021 on 6/5/2021 and the petitioner is in custody from 12/4/2019. He also submitted that the petitioner, to show his bonafide, without prejudice to his defense and contention, is ready and willing to deposit the original title deeds of an immovable property worth about Rs.5.00 lakhs, before the Court concerned. Hence, he prayed to grant bail to the petitioner.