MOHAMMED ALI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 9/6/2022 for the offence punishable under Ss. 363, 385, 506(i) of IPC in crime No.451 of 2022 on the file of the respondent police, seek bail.

(2.) It is the case of the prosecution that on 7/6/2022 at about 7.00 p.m., the defacto complainant's husband went to his job, but he did not return on the next day. On enquiry with the owner Dhanush, he informed that her husband was abducted by some unknown persons along with one, Babu for a ransom and demanded Rs.10,00,000.00. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. Hence, he seeks for grant of bail to the petitioners.