MANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2022 for the offences punishable under Ss. 294(b), 341, 397 and 506(ii) of IPC in Crime No.607 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant Ibrahim is that on 15/9/2022, while he was in his tiffen shop, the accused had entered into his shop, demanded money from him, also threatened him at knife point and robbed an amount of Rs,1200/- and Hence the complaint.

(3.) The learned counsel for the petitioner would submit that it is true that the petitioner has got some previous cases against him and the respondent in order to curtail the further activities of the petitioner, has registered a false complaint against him. He would also submit that the petitioner is in custody from 15/9/2022 and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.