R.MANIYARASAN Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested and remanded to judicial custody on 13/12/2023 for the offences registered under Ss. 341, 294(b), 324, 506(ii) of IPC and subsequently altered to Ss. 341, 294(b), 324, 506(ii), 147, 148, 323 and 307 of IPC in Crime No.411 of 2023 on the file of the respondent Police, seek bail.

(2.) The petitioners are arrayed as A1, A2, A5 and A6. The FIR came to be registered on 11/12/2023. The entire issue is a fallout of political enmity and naturally, there is much heat generated, but the Court has to focus on the nature of the offences and not on the offenders.

(3.) It is stated that on 10/12/2023, when the petitioners and the other accused were present in the agricultural land of the defacto complainant, the defacto complainant asked them to leave his land which led to a quarrel which escalated into violence and assault of the defacto complainant. Originally, the FIR was registered under Sec. 324 of IPC and subsequently, it was altered to Sec. 307 of IPC. It is also stated that the injured was in hospital for a considerable period of time, since he has discharged from the hospital.