SETTU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondent police. Facts of the case :

(2.) According to the respondent police, one Arokiyamary was on her morning walk on 19. 01. 2020 in Alakudi Road when she was robbed of her gold chain. A person coming from behind in a two wheeler bearing Registration No. TN 47 AQ 5726 intercepted her and threatened her with a knife and took away her one sovereign gold chain. The occurrence is said to have taken place at about 06. 30 A. M and the complaint was lodged at around 8. 00 A. M. It was registered as Crime No. 10 of 2020 by the respondent for the offences under Sections 392 and 397 of I. P. C. The petitioner was arrested during the course of the day on the allegation that it was he who committed the aforesaid robbery. He was remanded to judicial custody.

(3.) The petitioner had earlier filed bail petitions before me. I dismissed them because the petitioner was said to be involved in three previous cases of the same nature. This petition has been filed solely on the ground that since final report has not been filed within the mandatory time limit, the petitioner is entitled to default bail. Objection raised by the prosecution :