SRINIVASAN Vs. STATE

JUDGEMENT

(1.) The petitioners seek bail in Crime No.201 of 2023 on the file of respondent police for the offences punishable under Ss. 302 of Indian Penal Code, 1860 - Sec. @ 120(B), 302 of IPC. The first petitioner was arrested and remanded to custody on 30/9/2023 and the second petitioner was arrested and remanded to judicial custody on 6/10/2023.

(2.) The case of the prosecution is that owing to communal clash between the accused persons and the defacto complainant's husband and previous enmity with respect to an earlier murder, the petitioners along with other accused had assaulted the defacto complainant's husband, as a result of which, he died on spot.

(3.) Learned counsel for petitioner submits that the petitioners are innocent and they have been falsely implicated in this case. He further submitted that based on the confession, the petitioners were added as an accused A5 and A6. He further submitted that the petitioners are ready to abide by any stringent condition imposed by this Court. Hence, he prays for grant of bail to the petitioners.