SIVABHARATH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A4, who was arrested and remanded to judicial custody on 31/1/2024 for the offences punishable under Ss. 294(b) and 506(ii) of IPC and Sec. 3 of TNPPDL Act, in Crime No.35 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused came in an inebriated condition and damaged the defacto complainant's vehicle and when the same was questioned by the defacto complainant, the accused persons abused the defacto complainant in filthy language. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any offence as alleged by the prosecution and he is in judicial custody since 31/1/2024. Hence, she prays for grant bail to the petitioner.