AMIRTHARA Vs. STATE

JUDGEMENT

(1.) The petitioner/ 7th accused herein, who was arrested on 4/8/2023 for the alleged offences under Ss. 120(B), 147, 148, 452, 294(b), 307, 324, 427, 506(ii) and 302 IPC, in Crime No.155 of 2023 on the file of the respondent Police, seek bail.

(2.) The case of the prosecution is that the defacto complainant lodged the complaint stating that there was previous enmity between the defacto complainant's maternal uncle namely Kumaravel and Sekar @ Chandra Sekar , Vikraman, Gnanasekaran, Sivaprakash, Hariharan, extra. On 18/6/2023, a murder took place in Karaikudi, in which, one Vinith was murdered, who is son of the above said Gnanasekaran, in which, his maternal uncle was also implicated. But, later he was not added as accused. Because of the above said, the enmity continued. On 25/7/2023 at about 4.45 p.m., when the defacto complainant, one Ramkumar were available in his office, some six persons broke open the office and tried to murder the said Kumaravel, that was sought to be prevented by Ramkumar. In the above said occurrence, Ramkumar, Kumaravel were also assaulted with deadly weapons. When the defacto complainant sought to prevent the attack, he was also assaulted and the injured were taken to the hospital, where, the said Kumaravel declared to be dead. On that basis, the above said case was registered and this petitioner is arrested and remanded to custody.

(3.) Seeking bail, the petitioner moved the application before the Principal Sessions Judge, Srivilliputhur, that was also came to be dismissed by the order dtd. 31/8/2023. After that, the petitioner has filed Crl.O.P(MD).No.16765 of 2023 before this Court, considering the gravity of the offence and the same was dismissed by this Court on 15/9/2023.