GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2022, for the offences punishable under Ss. 341, 392, 397 and 506(ii) of IPC in Crime No.294 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution as per the de-facto complainant/Dharshana Moorthy is that on 24/9/2022 at about 7.00 a.m., the petitioner along with the other accused by brandishing knife taken away a sum of Rs.2000.00 from his shirt pocket and the further allegation is that on seeing the incident, general public gathered there and the accused had threatened them with knife and escaped from the scene of occurrence. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner, aged about 22 years, is an innocent person. He would also submit that very reading of the First Information Report will show that it is a foisted case to detain the petitioner under Act 14. He would also submit that the petitioner is now employed in a tinkering workshop and there are materials to show that the petitioner was working in a tinkering workshop during the relevant point of time. He would also state that since the petitioner has got some previous cases registered during 2017 to 2021, the respondent summoned him to the police station and since the petitioner did not appear before them, a false case has been registered against him in order to keep him in continued detention. He would also submit that the petitioner is in custody from 24/9/2022 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the petitioner.