GUBENDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner/ Accused apprehends arrest at the hands of the respondent for the offences under Ss. 147, 148, 294(b), 353, 307 and 506(ii) of IPC and Sec. 25(1A) of Arms Act, 1959 Sec. 8(C) r/w 20(b)(ii)(A) of Narcotic Drugs and Psychotropic Substances Act and later altered into Ss. 8(C) r/w 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act in Crime No.337 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 3/10/2022 at about 2.30 a.m., based on the secret information, the respondent police went on search in the place of occurrence and went to the house belongs to one Saroja in a suspicious manner, found deadly weapons. At that time Accused Nos.1 to 6 alleged to have attacked the police with deadly weapons. In this incident, the respondent has arrested them and recovered deadly weapons and 500 grams of Ganja and also a vehicle. Based on the confession of the co-accused, this petitioner has been implicated in this case. Hence the complaint.

(3.) Learned counsel for the petitioner would submit that the petitioner is innocent, he has not committed any offence as alleged by the prosecution. No specific allegation has been made against the petitioner except giving shelter to the co-accused.