M.VENKATESH Vs. STATE

JUDGEMENT

(1.) The petitioner / Accused No.9, who was arrested and remanded to judicial custody on 23/8/2023 for the alleged offence under Ss. 147, 148, 449, 342, 294(b), 302, 307, 120(B), 115, 109 and 506(ii) of IPC r/w. Sec. 4 of the Tamil Nadu Prohibition of Harassment of Women Act, in Crime No.118 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 3/8/2023, the petitioner herein and other accused persons trespassed into the house of the defacto complainant with Aruval with an intention to murder her husband and attacked him and caused death to him and also caused injury to the defacto complainant. Hence, the case.

(3.) The learned counsel for the petitioner submitted that petitioner is innocent and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case. He further submitted that the petitioner's name does not find in FIR and he was not present in the place of occurrence. He is in judicial custody for the past 60 days. Accordingly, the learned Counsel prayed to allow the petition.