SARAVANAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed against the dismissal of the bail petition filed by the petitioner. The petitioner was arrested and remanded to Judicial custody for the alleged offences under Sections 147 , 148 , 294(b) , 324 , 341 , 506(ii) , 307 and 302 IPC, read with Section 3(2)(1)(A)(v) of SC/ ST Act 2015 in Crime No.132 of 2019.

(2.) The case of the prosecution is that on 05.03.2019 at about 18.00 hours the defacto complainant's brother standing along with his friends near Pacchaiyappas ground. At that time the petitioner and other accused persons attacked the public, who were coming on the road. When this was questioned by the brother of the defacto complainant, the accused persons are said to have assaulted with knives and caused grievous injuries to him. As a result, he sustained injuries and later died in the hospital on the same day. There are totally eight accused persons in this case and the present petitioner is A7.

(3.) The learned Counsel for the petitioner submitted that a false case has been foisted against the petitioner and the petitioner has nothing to do with the alleged offence. The learned Counsel further submitted that the petitioner was arrested and remanded to judicial custody on 07.03.2019 and he has already suffered incarceration for more than 60 days.