MANOHARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 5/2/2024 for the offences punishable under Ss. 341, 294(b), 324 and 506(ii) of IPC in Crime No.34 of 2024, on the file of the respondent police, seeks interim bail.

(2.) The case of the prosecution is that on 4/2/2024, due to previous enmity, the petitioner attacked the defacto complainant and abused him in filthy language. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner did not commit any offence as alleged by the prosecution and he has been falsely implicated in this case. He would further submit that the defacto complainant is a practicing Advocate in the local Court and hence, he is not able to file a bail application before the trial Court. Hence, he prays to grant interim bail to the petitioner.