S.SURESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 17/12/2023 for the offences punishable under Ss. 294(b), 323, 324, 448 and 506(ii) of IPC, in Crime No.325 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 8/12/2023 at about 07.40 p.m., when the de-facto complainant, who is an Advocate along with his senior Advocates and his clients went to serve notice in an injunction order granted in case in O.S.No.230 of 2023 on the file of the learned District Munsif cum Judicial Magistgrate, Srirangam, the petitioner and other accused persons came there, attacked them and threatened them with dire consequences. 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 17/12/2023. Hence, she prays for grant bail to the petitioner.