BRAMMAMOORTHY Vs. STATE

JUDGEMENT

(1.) The petitioner/A1 seeks bail in Crime No.346 of 2023, registered by the respondent police for the offences punishable under Ss. 120B, 147, 148, 294(b) and 307 of IPC. The petitioner had been remanded to custody on 8/11/2023.

(2.) It is stated that on 28/9/2023, the statement of the defacto complainant had been recorded when he was admitted to hospital owing to injuries suffered.

(3.) The learned counsel for the petitioner stated that there was an existing civil dispute between A1 on the one hand and the family members of the defacto complainant on the other hand. There is also a suit in O.S.No.534 of 2022 pending before the Sub-court, Sangari.