THANGA ESWARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 19/2/2024 for the alleged offence under Sec. 302 IPC in Crime No.63 of 2024 on the file of the respondent police, seeks bail. 2.The case of the prosecution is that on account of property dispute, the petitioner attacked the mother of the defacto complainant with knife, due to which, the mother of the defacto complainant died.

(2.) The learned counsel for the petitioner submits that the petitioner is languishing in jail for the past 47 days. The petitioner has not involved in any other case. He has already moved a bail application before the Principal District and Sessions Court, Ramanathapuram and the same was dismissed on 27/3/2024. The respondent police has falsely implicated the petitioner in this case. Hence, he prays for grant of bail.

(3.) The learned Additional Public Prosecutor appearing for the respondent has strongly objected for grant of bail that the petitioner has committed an offence under Sec. 302 IPC. However, he admits that no other case is pending as against this petitioner.