PRASATH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/ Accused was arrested and remanded to judicial custody on 7/8/2023 by the respondent police for the offences under Ss. 294(b), 308 of IPC and Ss. 27(2), 29(a) ARMS Act, 1959, in Crime No.216 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 7/8/2023, at about 03.00 p.m., the petitioner along with other accused were found in illegal possession of country revolver which was kept by the accused Nos.1 and 2 to murder the defacto complainant. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent, he has been falsely implicated in this case and he has not committed any offence as alleged by the prosecution. He is working only as an acting driver and there is no specific allegation against the petitioner.