MOHAMED BASHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/6/2022 for the offence punishable under Sec. 379 of IPC in crime No.584 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner along with other accused persons involved in theft of 2 " tonnes of iron rods worth Rs.75,000.00 belong to NOCL company. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays to grant bail to the petitioner.