MANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/7/2022 for the offences punishable under Ss. 341, 294(b), 323, 397 and 506(ii) I.P.C, in crime No.140 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner robbed a sum of Rs.500.00 from the defacto complainant's petty shop at knife point. Hence, the case.

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