PERIYASAMY Vs. STATE

JUDGEMENT

(1.) The petitioners /Accused Nos.1, 5, 8 and 20 herein, who were arrested and remanded to judicial custody on 1/10/2023 for the alleged offence under Ss. 147, 148, 294(b), 323, 324, 506(ii) and 307 IPC in Crime No.119 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that due to previous panchayat election motive, the petitioners herein and other accused have attacked the defacto complainant with wooden log, sickle and sword on his head and caused injuries and also attempted to commit murder of the defacto complainant. Hence, the case.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent and they have not committed any offence as alleged by the prosecution and their names have been falsely implicated in this case. He further submitted that petitioners are in judicial custody for the past 25 days. Accordingly, the learned counsel prayed to allow the petition.