M.MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/7/2022 for the offences punishable under Ss. 323, 364-A, 365, 342, 386, 506(1) of IPC in Crime No.280 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 5/3/2022, the petitioner herein along with eight accused persons kidnapped the de-facto complainant's son and relative and demanded Rs.20,00,000.00. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. Hence, he prays for grant of bail to the petitioner.