BALAMURALI Vs. STATE

JUDGEMENT

(1.) This petition is filed to enlarge the petitioner on bail in connection with crime No.59 of 2023 registered for the offences under Sec. 147, 148, 324, 326, 506 (2) and 307 I.P.C. 1860, on the file of respondent.

(2.) The learned counsel for the petitioner submitted that petitioner's name is not stated in the First Information Report and he is implicated as accused on the basis of confessional statement of co-accused. Petitioner is in judicial custody from 4/5/2023. He is innocent and thus prayed for grant of bail to the petitioner.

(3.) The learned Government Advocate (Criminal side) opposed this petition on the ground that in a property dispute especially the dispute with regard to construction of swimming pool, the accused said to have caused injuries using knife and machete. The injured was discharged from hospital on 10/6/2023. Petitioner was the car driver of first accused. Petitioner has no previous case pending against him.