CHINNADURAI Vs. STATE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody, on 08/08/2023 for the offences punishable under Sec. 147 and 302 IPC, in Crime No.200 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the deceased was working as Driver in Buvaneshwari Lorry Shed. On 02/08/2023, the deceased Rajesh Kannan as Lorry Driver in TN-69-BE-6099 transporting the iron rods from Pondicherry to Kerala. On 07/08/2023 at about 09.00 am, he was informed that when unloading the iron rods, weighing 3-1/2 tone was found deficient. So the petitioner, who is the owner of the Lorry enquired, abused and scolded him stating that he is responsible for the theft of iron rods. The petitioner alleged to have informed the other drivers namely Thangam, Periyasamy, Ajith Kumar and Pooesakkimuthu. The above said drivers caused assault to the deceased on the way back to the Tuticorin. On 08/08/2023, the de-facto complainant was informed that the body of his son is lying near the Agni Engineering Works Company. At that time, he found various injuries on various parts of the body. Stating that this petitioner and others are responsible for the murder, he lodged a complaint, over which, a case in Crime No.200 of 2023 was registered for the offences stated above. The petitioner was arrested and remanded to judicial custody.

(3.) Seeking bail, this petition came to be filed by the petitioner, who is arrayed as A1. The earlier bail application was dismissed by this Court stating that investigation is in the preliminary stage.