ARUN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/7/2021 for the offences under Sections 392, 397, 506(ii) I.P.C., in Crime No. 475 of 2021 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 1/7/2021, when the defacto complainant went to purchase goat at Keezhapalur village, the petitioners said to have stopped his vehicle and demanded money, which was refused by him, as a result of which, the 1st petitioner said to have took knife from his hip and attacked him on his neck and also snatched a sum of Rs. 5000/-, and escaped from the place of occurrence. Due to which, the petitioners caused injury to the defacto complainant. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are brothers and on the date of occurrence, they were stayed in the home and they never involved in the offence as alleged by the prosecution. He would also submit that the petitioners are in jail from 1/7/2021 for more than 120 days. Therefore, he prays to grant bail to the petitioners.