ARUL Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/12/2022 for the alleged offence punishable under Ss. 109, 120(B), 147, 148, 450, 294(b), 323, 324, 506(ii), 353, 332, 336, 435, 436, 379 of I.P.C. r/w 3, 4, 5 of T.N.P.P.D.L. Act in Crime No.236 of 2022, on the file of respondent police, seek bail.

(2.) The case of prosecution is that with regard to the death of female student in a Kanniyamor Sakthi International School, the petitioners along with other 224 accused have jointly made a protest against the respondent police, thereby they have ransacked the properties inside the school premises, and also they said to have caused damages to the respondent vehicle and school name board and gate. Hence, the complaint.

(3.) The learned counsel appearing for petitioners submitted that a girl, who was studying in Sakthi School at Kaniyamoor, died on 13/7/2022 and a case was registered under Sec.174 of Cr.P.C., but no action was taken and no sec. was altered and no one was arrested by the respondent police, for that reason, general public got emotion and made a public protest against the State Government and Sakthi International School on 17/7/2022. He would submit that they are no way connected with the offence. He would submit that they have not at all committed any of offence as alleged by the respondent police and they have been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioners have been suffering incarceration for more than 13 days from 20/12/2022. Hence, he prayed to grant bail to the petitioner.