GURUPRAKASH Vs. STATE

JUDGEMENT

(1.) A case was registered against the petitioner and others for the offence under Sec. 397 and 394 of IPC in Crime No.116 of 2022, in which the petitioner was arrayed as A1. The petitioner was arrested on 5/4/2022 and remanded to judicial custody. The petitioner filed bail application before the learned Principal District and Sessions Judge, Coimbatore, and the same was dismissed on 29/4/2022. Therefore, now the petitioner seeks bail.

(2.) The case of the prosecution is that the petitioner and others have threatened the defacto complainant and demanded Kanja, for which, the defacto complainant replied that he is not having Kanja. Later, the accused persons called the defacto complainant to a particular place and started to attack him and snatched his chain and also his friend's chain. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that in fact the petitioner, who was arrayed as A1, has also lost his chain in the alleged occurrence, which was clearly stated in the FIR itself. Further, the defacto complainant himself stated that the accused persons have threatened the petitioner also saying not to talk with anyone, which clearly proves that the petitioner is not directly involved in the alleged occurrence. The petitioner is in custody from the date of arrest i.e. on 5/4/2022. The petitioner filed bail application before the learned Principal District and Sessions Judge, Coimbatore, and the same was dismissed on 29/4/2022. Hence, he would pray for grant of bail.