NATESAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/5/2023, for the offence punishable under Ss. 294(b), 324, 307 and 506(ii) of IPC, in connection with Crime No.226 of 2023, registered on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that due to the property dispute, the petitioner, who is the own brother of the victim/Bakkiyaraj, had abused and assaulted the victim with deadly weapon, due to which, he sustained grievous injuries and he had also lost his thumb fingers. Hence the case.

(3.) Learned Counsel for the petitioner submitted that the petitioner, who is none other than the own brother of the victim/Bakkiyaraj, is an innocent person and he has been falsely implicated in this case. He further submitted that admittedly, there exists a property dispute between the petitioner and the victim, due to which, a false complaint has been given as against the petitioner. He also submitted that the petitioner is in custody from 10/5/2023 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.