PRABHURAMKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 6/11/2022 for the offence under Sec. 174 Cr.P.C. altered into Sec. 304 (ii) of IPC, in Crime No.198 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner is having money dispute with the defacto complainant over getting employment for his brother from the defacto complainant. On the date of occurrence, this petitioner went to his room and demanded repayment of money, thereby quarrel erupted between them, due to which, the petitioner said to have attacked him with wooden log and hit his head on the well, thereby committed culpable homicide. Subsequently, he took the victim to the hospital and informed the hospital authorities, due to illness, treatment required and later it was found that he died. Hence, the complaint.

(3.) The learned Counsel for the petitioner would submit that out of wordy quarrel on the date of alleged occurrence, he committed culpable homicide. He would further submit that he is an innocent person and he has been falsely implicated in this case. He would submit that the investigation is almost completed and the petitioner has been suffering incarceration from 6/11/2022. Hence, he prayed to grant bail to the petitioner.