LAWS(MAD)-2023-8-27

M.MAGESH Vs. STATE

Decided On August 30, 2023
M.Magesh Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/7/2023 for the offences punishable under Ss. 294 (b), 323, 324, 506 (2) and 307 I.P.C, 1860, in Crime No.145 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an innocent person and he has been falsely implicated in this case. Petitioner is in Judicial Custody from 6/7/2023. Thus, he seeks bail to the petitioner.

(3.) In response, learned Additional Public Prosecutor submitted that, defacto complainant was working under one Selvakumar in Ragavendra Juice Shop. On 26/5/2023 at about 12.30 a.m.,one person was speaking in an abusive language. When defacto complainant along with one Karthik questioned him, as to why he was speaking like that, there arose a wordy quarrel. Thereafter, at about 02.45.a.m., he came with two persons and attacked the defacto complainant and others using sharp knife. As a result, two persons were injured. He further submitted that, apart from this case, there is one previous case pending against the petitioner. Hence, he opposed for grant of bail to the petitioner.