VISHALAYYANAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/7/2023 for the offence punishable under Sec. 302 I.P.C., in Crime No.108 of 2023, on the file of the respondent police seeks bail.

(2.) It is the submission of learned counsel for the petitioner that petitioner is falsely implicated as accused in Cr.No.108 of 2023 for the offence under Sec. 302 IPC. Petitioner is the son of the deceased Dharmaraj. Petitioner is in judicial custody from 10/7/2023. Thus, this petition is filed for seeking bail.

(3.) In response, the learned Additional Public Prosecutor submitted that the petitioner is the son of the deceased. There were frequent quarrel between them. The petitioner had changed car of the deceased in his name and that caused further friction in the relationship. Therefore, on 9/7/2023 at about 07.00 p.m. petitioner/first accused had instigated his friend to kill the deceased. In turn, second accused had hit the deceased on his back side of the head and caused injuries. Due to the injuries suffered, the deceased died. Investigation in this case is completed.