SUDHAKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded into judicial custody on 14/2/2022 for the alleged offences punishable under Ss. 294(b), 324, 364-A, 365 and 506(ii) of IPC in Crime No.151 of 2022 on the file of the respondent police based on the complaint given by one Mathiyazhagan, seeks bail.

(2.) Theallegation against the petitioner is that 4 known persons on 10/2/2022 abducted and confined the defacto complainant in the cashew grove owned by the fourth accused Sivamani. The defacto complainant was physically attacked and tortured by Selva, Sudhakar, Karthikeyan and Sivamani demanding money from the defacto complainant. After two days, he was set free by the father of Sivamani on 13/2/2022. The defacto complainant got admitted in the Government Head Quarters Hospital at Cuddalore and gave his complaint on 14/2/2022. In connection with the said case, the petitioner was arrested.

(3.) Thelearned counsel appearing for the petitioner states that the petitioner is a Driver by profession and he is not aware of the crime alleged to have committed against the defacto complainant. He knew that the first accused Selva has money transaction with the defacto complainant. To avoid payment to Selva, the defacto complainant has given the false complaint implicating innocent persons.