ANBURASU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/7/2022 for the offence under Ss. 147, 148, 323, 324, 332, 336, 342, 353, 506(ii), 307 of I.P.C. read with 3 and 5 of T.N.P.P.D.L Act in crime No.238 of 2022 on the file of the respondent police, seek bail.

(2.) It is a case that a female student of 12th Std had lost her life by committing suicide in the school premises, for which, on 17/7/2022, the petitioner along with other accused persons jointly held protest as against the respondent police. At that time, they caused damages to the respondent vehicles and attacked the respondent police officers. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner were arrested and remanded to judicial custody on 21/7/2022. Hence, he prays for grant of bail to the petitioner.