PRABHAKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/11/2022 for the alleged offences punishable under Ss. 294(b), 307, 324, 392, 397, 506(ii) of I.P.C. in Crime No.881 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 27/11/2022 at about 09.00 p.m., when the defacto complainant standing in front of his house along with his friends, the petitioner along with other accused said to have came there in a two wheeler and demanded to pay money to have drinks and on his refusal, they scolded him in filthy language and also assaulted him with wooden log on his left side ear and chest, thereby he sustained injuries and they have also snatched VIVO mobile from his shirt pocket. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would submit that he has been falsely implicated by the respondent police in this case and he will abide by any condition that may be imposed by this Court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 38 days from 28/11/2022. Hence, he prayed to grant bail to the petitioner.