MOSAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/10/2022 for the alleged offences punishable under Ss. 341, 294(b), 323, 324, 427, 392, 397 and 506(ii) I.P.C., in Crime No.606 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 4/10/2022 at about 7.30 a.m. when the defacto complainant was proceeding to his job, this petitioner along with other accused waylaid him and quarrelled with him, thereby robbed a sum of Rs.300.00 at knife point. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that this is the second petition for bail filed before this court. He would submit that he is a fish vendor and since he is having 5 previous case, he is an history sheeter in 'C' category, but all are similar in nature and he has been falsely implicated in this case. He would submit that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 71 days from 4/10/2022. Hence, he prayed to grant bail to the petitioner.