DEEPAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/A.2, who was arrested and remanded to judicial custody on 31/3/2022 for the offences punishable under Ss. 147, 148, 294(b), 324, 427 and 307 IPC, in Crime No.238 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there existed previous enmity between the parties and on 29/3/2022 at about 09.00 p.m., the petitioner and other accused had attacked the defacto complainant and his friend by using lethal weapons. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution.