RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 25/11/2022 for the offences punishable under Ss. 294(b), 397 and 506 (2) of IPC in Crime No.312 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused have demanded mamul of Rs.16,000.00 from the defacto complainant. When he refused to give the same, the petitioner along with other accused have threatened him, robbed Rs.16,000.00 and escaped from the spot. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has nothing to do with the alleged offence. He further submitted that the petitioner has been suffering incarceration from 25/11/2022 and he is ready to abide by any stringent condition that may be imposed by this Court. Hence, he seeks for grant of bail to the petitioner.