RAMACHANDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/7/2023 for the offences punishable under Sec. 294 (b), 323, 307 @ 294 (b), 302 I.P.C in Crime No.330 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as accused in Crime No.330 of 2023 for the offences under Sec. 294 (b), 323, 307 @ 294 (b), 302 I.P.C. Later altered into under Sec. 302 I.P.C. There is no specific allegations against this petitioner that he had assaulted and caused the death of the deceased. Deceased died only on 2/8/2023. There is no connection with the incident and the death of the deceased. Petitioner is in judicial custody from 29/7/2023. Thus, he prays for grant of bail.

(3.) In response, the learned Additional Public Prosecutor opposed this petition on the ground that the defacto-complainant's husband namely Ilavarasan/deceased attended funeral on 28/7/2023. After funeral, when he was returning, petitioner/second accuesd asked him to pay Rs.100.00 and abused him. Defacto-complainant's husband told him that he had no money. Enraged at this, first accused had scolded the deceased in a filthy language and started hitting the deceased on his nose. As a result, deceased fell down. Then the first accused had banged the head of the deceased on the road and caused extensive head injuries. As a result, the deceased died in the hospital on 2/8/2023.