VISHVA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/6/2022 for the offences punishable under Sec. 25(1A) of Arms Act, 1959 and Sec. 9 of the Wild Life (Protection) Act, 1972, in Crime No.380 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 26/5/2022, while the respondent Police and his team were on routine rounds, they noticed four persons namely Vijay, Devit, Anbu and Saga @ Srinivasan were trying to bury four knives in the ground and on seeing the Police, they escaped from the place of occurrence and on searching the places, the respondent recovered the knives and three pieces of deer horns. Later, based on arrest and the confession given by one of the accused Anbu, it came to light that the accused had conspired along with the petitioner and indulged in the offences to do away with one PPGD Shankar and Ponthur Mohan. Based on which, the petitioner name was included in Crime No.380 if 2022 registered for the offence under Sec. 25(1A) of Arms Act, 1959 and Sec. 9 of the Wild Life (Protection) Act, 1972.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. She would further submit that pursuant to the detention order dtd. 15/9/2021 passed by the District Collector, Kancheepuram, the petitioner was inside the prison during the relevant point of time. She would also submit that the petitioner has not been taken for police custody for interrogation and there is no material as against the petitioner other than the confession statement given by one of the co-accused. The learned counsel would also submit that the petitioner was roped in the case, only to keep him in continued detention. Hence, she prays for grant of bail to the petitioner.