MUNISHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners /Accused Nos. 1 to 3 herein, who were arrested and remanded to judicial custody on 12/10/2023 for the alleged offence under Ss. 294(b), 323, 342, 364 and 307 IPC in Crime No.87 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 12/10/2023, at about 09.00 a.m., due to previous motive, the petitioners herein along with other accused have attacked the defacto complainant with Aruval and caused cut injuries. Hence, the case.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent and they have not committed any offence as alleged by the prosecution and their names have been falsely implicated in this case. He further submitted that they are in judicial custody for the past 14 days. The petitioners are law abiding citizens and they are ready to furnish surety and ready to obey the conditions to be imposed by the Court. Accordingly, he prayed to allow the petition.