DHANUSH Vs. STATE

JUDGEMENT

(1.) The petitioner/A7, who was arrested and remanded to judicial custody on 12/4/2022 for the offences punishable under Sec. 394 IPC @ into Sec. 397 IPC, in Crime No.100 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that the petitioner along with the other accused waylaid the de-facto complainant and snatched the bag containing the jewels worth about Rs.94,00,000.00 and a sum of Rs.75,000.00 by showing deadly weapons. Hence, the case.

(3.) Thelearned counsel for the petitioner would submit that the petitioner is a college student, aged about 18 years, that he was falsely implicated in the above case and that the co-accused was already granted anticipatory bail by this Court.