GEETHA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/9/2022, for the offences punishable under Ss. 392, 397 and 506 (ii) of IPC, in Crime No.724 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Jayanthi is that on 28/9/2022, when the de-facto complainant had gone to the temple, the accused had removed 1/2 sovereigns of gold bangles from her child without her knowledge and through the CCTV footage in the temple, the accused were found to have committed theft. The further allegation is that when the de-facto complainant and her family members tried to apprehend the accused, they had threatened by throwing the acid bottle. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have been falsely implicated in this case, since they have got several previous cases. He would further submit that a case under Sec. 379 IPC has been projected as a case under Ss. 392 and 506 (ii) IPC. He would also submit that the petitioners are in custody from 28/9/2022 and thereby, he prays for grant of bail to the petitioners.