VENKATESAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/1/2024, registered for the offences under Ss. 294(b), 323, 506(i) of IPC r/w Sec. 3 of Public Property (Prevention of Damages and Loss) Act in Crime No.2 of 2024 on the file of the respondent Police, seek bail.

(2.) It is the case of the prosecution that on 31/12/2023 when the defacto complainant had parked his two wheeler in front of his house, the accused persons kicked the two wheeler and there was a quarrel between the accused and the defacto complainant. As a result, the accused persons damaged the windshield of the car and also the milk measuring machine of the defacto complainant. The total value of the damaged property is about 15,000/-. It is also stated that anticipatory bail had been granted to the co-accused.

(3.) Taking all these factors into consideration and the period of incarceration suffered by the petitioners, this Court is inclined to grant bail to the petitioners, however, directing each one of the petitioners to deposit a sum of Rs.5,000.00 (Rupees Five Thousand only) to the credit of crime No.2 of 2024 before the learned Judicial Magistrate No.II, Thirupathur and on such deposit, the amount may be handed over by the learned Judicial Magistrate No.II, Thirupathur, to the defacto complainant.