(1.) The petitioner/A2, who was arrested and remanded to judicial custody on 6/12/2023, for the offences punishable under Ss. 286 and 308 of IPC @ Ss. 304(ii) of IPC in Crime No.344 of 2023, on the file of the respondent police, seeks bail.
(2.) The case of the prosecution is that on 5/12/2023, the accused persons refilling gas from the domestic cylinder to commercial cylinder without following any safety measures and unfortunately, the cylinder was burst, in which, three persons sustained injuries. Hence, the case.
(3.) The learned counsel for the petitioner would submit that the petitioner did not commit any offence as alleged by the prosecution and he is also one of the employees of the said Gas Agency and he had also sustained injuries in the said occurrence. He would further submit that there is no specific overt act attributed against the petitioner and he is in judicial custody since 6/12/2023. Hence, he prays for grant bail to the petitioner.