RAJKUMAR Vs. STATE

JUDGEMENT

(1.) These petitions are filed to enlarge the petitioners on bail pending investigation in Crime No.77 of 2023 on the file of the respondent police.

(2.) The learned counsel for the petitioner submitted that, this is the second bail petitions filed by the petitioners. Petitioners are falsely implicated as an accused in Crime No.77 of 2023 for the offences under Ss. 147, 148, 341, 302 of IPC read with Sec. 5 of Explosive Substance Act, 1908 @ 147, 148, 341, 302, 120(b) of IPC read with Sec. 4, 5 of Explosive Substance Act, 1908. There are in judicial custody from 14/5/2023. Investigation in this case is completed and final report is filed and the case is pending in S.C.No.165 of 2023 on the file of the learned Principal District and Sessions Judge, Tiruvallur. Thus, this petition is filed.

(3.) In response, the learned Government Advocate (Crl. Side) submitted that, defacto complainant's husband deceased Shankar is member of political party. He was engaged in scrap business. He has many enemies from political side and from his business side. He has also cases pending against him. On 27/4/2023, deceased had gone to his political party's office in his KIA car bearing Reg.No.TN 03 AB 1186. As directed by her husband, defacto complainant and her relative Arunbabu were waiting for the arrival of deceased Shankar, near Nazarethpet Signal Bust stop. They saw deceased Shankar's car approaching. At that point of time, two cars, one in front and one behind the car of the deceased Shankar obstructed the movement of the decease deceased's car. Then persons from the cars got down and threw country bombs. The deceased tried to tun towards Varadharajapuram Accused Shanthakumar and others chased the deceased and attacked him with knife and other deadly weapons indiscriminately. As a result, he suffered injuries and died.