KARTHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.317 of 2023, originally registered for the offences punishable under Ss. 294(b), 386, 506(ii) 376 of IPC and subsequently altered to Ss. 294(b), 392 r/w 397 of IPC. The petitioner had been taken into custody on 1/10/2023.

(2.) It is stated that on 1/10/2023, a complaint had been given. The defacto complainant is a street side vegetable vendor. There was a quarrel between the petitioner and the defacto complainant, which escalated into assault, leading the lodging of complaint and registration of FIR.

(3.) Taking into consideration the fact that there is no previous case pending against the petitioner, I am inclined to grant bail to the petitioner subject to the following conditions: