VIKRAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/4/2022 for the offence under Ss. 341, 294 (b), 397, 506 (2) of I.P.C in crime No.818 of 2021 on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that the petitioner waylaid the defacto complainant and robbed Rs.450.00 from his pocket and also he threatened the defacto complainant with knife. Hence, the case was registered against the petitioner.

(3.) Thelearned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in the present case and he prays for grant of bail to the petitioner.