ANTONYRAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 6/8/2022 for the alleged offences under Ss. 147, 148, 341, 294(b), 324, 307, 302 and 506(ii) IPC in Crime No.478 of 2022 in S.C.No.43 of 2023 on the file of the I Additional District Judge, Thoothukudi , seeks bail.

(2.) The case of the prosecution is that due to previous motive, the petitioner herein and other accused have attacked three persons out of which Samuel and Durairaj sustained injuries and Ponsenthil Kumar Samuel succumbed to injuries. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that this is the fourth bail petition and the earlier petitions filed by the petitioners were dismissed by this Court. He would further submit that except this petitioner all other petitioners have granted bail by this Court in Crl.O.P(MD).Nos. 18471, 18463 and 19465 of 2023 respectively. He would further submit that the petitioner is in judicial custody from 6/8/2022 and seeks bail.