SURESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/6/2023 for the offence punishable under Ss. 120-B, 147, 148, 149, 286, 337, 436, 506(ii) and 153(1b) of IPC in Crime No.26 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the submission of learned counsel for the petitioner that, prime accused in this case is arrested and released on bail. Petitioner is falsely implicated as accused in Cr.No.26 of 2023 for the offences under Ss. 120-B, 147, 148, 149, 286, 337, 436, 506 (ii) and 153 (1b) of I.P.C. He is in judicial custody from 15/6/2023. Thus, this petition is filed for seeking bail.

(3.) In response, the learned Additional Public Prosecutor submitted that, one Nithya died under suspicious circumstances. The accused in this case had formed the whatsapp group to take revenge for the death of the deceased Nithya, and set fire to the defacto-complainant's tractors bearing No.TN 34 K5043, TN 28 M 8258, TN 88 AZ 1940. The reason is that, they believe that defacto-complainant gave employment to the persons who were responsible for the death of deceased Nithya. In the said incidence, three tractors had been totally burnt to ashes. Petitioner is one who created whatsapp group and was responsible for organizing the crime. This is the second bail petition filed by the petitioner. However, he prays for dismissal of this petition.