NAINAR Vs. STATE

JUDGEMENT

(1.) The petitioners /A2 and A3, who were arrested and remanded to judicial custody on 26/9/2023 for the alleged offences punishable under Ss. 341, 294(b), 307, 379 and 506(2) IPC in Crime No.196 of 2023 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that due money dispute, the petitioners herein waylaid the defacto complainant and attacked her and also threatened with dire consequences. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners have been implicated as though the instigated A1 to assault the injured. As per the prosecution, ever since, these petitioners have not assaulted the victim with knife and caused injuries and they are in judicial custody from 26/9/2023 and hence, seeking to release them on bail.