P.THIRUPPATHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner /A7 who was arrested and remanded to judicial custody on 20/10/2023 for the offence under Sec. 147, 148, 294(b), 307 and 506(ii) IPC , in Crime No.467 of 2023 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the defacto complainant is working as loadman in the vegetable market, Srivilliputhur. There was previous enmity between the accused persons and the defacto complainant. Due to the same, on 11/10/2023, at about 23.30 hours, the petitioner along with other accused abused the defacto complainant in filthy language, assaulted him with sickle and threatened him. 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 20/10/2023, hence he seeks bail.