BABLU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/7/2022 for the offences punishable under Ss. 457 and 380 of IPC in crime No.209 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner trespassed into the dwelling house and involved in theft of 3 sovereigns of gold in the house of the de-facto complainant. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. Hence, he prays for grant of bail to the petitioner.