MANIKANDAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners / Accused Nos.1 and 2, who were arrested and remanded to judicial custody on 21/2/2024 for the offence punishable under Ss. 294(b), 353, 386 and 506(ii) of I.P.C. in Crime No.123 of 2024, on the file of the respondent Police, seek bail.

(2.) The case of the prosecution is that there was a wordy quarrel arose between the petitioners and the defacto complainant in the TASMAC Shop. When the defacto complainant has demanded money from the petitioners for purchasing the liquor bottles, they refused to pay the amount and abused him by using filthy language. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would further submit that the petitioners are in judicial custody for more than twenty days. Hence, he prays for bail.