PANDIARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioners seek bail in respect of Crime No. 89 of 2020 registered against him under Section 392 of IPC.

(2.) The petitioner has been in custody from 02.03.2020.

(3.) The learned Additional Public Prosecutor would submit that the chain that was snatched and the vehicle used for the offence have been recovered.