JUSTIN CHIRSTHURAJ Vs. STATE

JUDGEMENT

(1.) The petitioners/Accused Nos.1 and 2, who were arrested and remanded judicial custody on 17/4/2022 for the offences punishable under Ss. 392 and r/w 397 of IPC, in Crime No.363 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that the petitioners along with the other accused have waylaid the defacto complainant and robbed a sum of Rs.3,000.00from his shirt pocket.

(3.) Thelearned counsel for the petitioners submits that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. He further submits that the petitioners have been falsely implicated in this case.