(1.) The petitioners, who were arrested and remanded to judicial custody on 14/6/2023 for the offences punishable under Ss. 294(b), 324, 307 of IPC in Crime No.73 of 2023 on the file of the respondent police, seeks bail.
(2.) The learned counsel for the petitioners submitted that, petitioners are accused in Crime No.73 of 2023. There was a dispute between the petitioner and the defacto complainant in connection with a false case given by the defacto complainant. He further submitted that, petitioner is in Judicial Custody from 14/6/2023. Thus, he prayed for bail.
(3.) In reply, the learned Government Advocate (Crl. Side) opposes the petition on the ground that, there is a long standing dispute between the parties. On the complaint given by the defacto complainant, enquiry was conducted in C.S.R.No.174 of 2023. Even after the enquiry, petitioners along with others involved in the incident and caused injuries on the head of the defacto complainant using iron rod.