JEEVA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/3/2022 for the offence punishable under Ss. 392 r/w 397 of IPC altered into Ss. 120B, 201, 392 r/w 397 of IPC in crime No.124 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on 20/5/2022, when the defacto complainant was returning from Virudhunagar in his bike, near Thirumalaipatti to Belukurichi road, some accused persons came in a two wheeler and threw chilli powder. Subsequently, they looted money from him and also threatened him with dire consequences. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays to grant bail to the petitioner.