VELU Vs. STATE

JUDGEMENT

(1.) The 1st accused has filed Crl.O.P.No.29029 of 2023, the 2nd accused has filed Crl.O.P.No.29136 of 2023 and the 4th accused has filed Crl.O.P.No.29197 of 2023, all in Crime No.778 of 2023 registered under Ss. 147, 148, 323, 324, 307 and 506(ii) of IPC. The petitioners had been remanded to judicial custody on 18/12/2023. They seek bail.

(2.) It is the case of the prosecution that on 17/12/2023 when the defacto complainant went to the ration shop to buy Flood Relief Token, owing to an earlier dispute between A1 and the defacto complainant since both of them had put digital banners in the area on behalf of their respective political parties, when the defacto complainant came to the ration shop, A1 also came to the ration shop and there was a wordy quarrel between them. Thereafter, A2 came to the ration shop and tried to hit the defacto complainant by driving his two wheeler in a speedy manner. Then, A3 to A8 assaulted the defacto complainant with beer bottle on his back side. They also attacked and threatened the brother of the defacto complainant and his friends. The public came there and the accused persons ran away. On the basis of the complaint given by the defacto complainant on 18/12/2023, a case in First Information Report in Crime No.778 of 2023 had been registered under Ss. 147, 148, 323, 324, 307 and 506(ii) of IPC and all the three petitioners had been arrested on the same day.

(3.) The learned counsel for the petitioners in one voice stated that the entire allegations are motivated by political enmity and also stated that the injuries sustained were not serious and that the defacto complainant had been discharged from the hospital.