KARTHICK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Ss. 341, 294(b), 392, 397 and 506(ii) of IPC, in Crime No.417 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner waylaid the de-facto complainant near the TASMAC shop and abused him in a filthy language and robbed a sum of Rs.2000.00 and a cell phone from him. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that this is the second bail application before this Court and this Court had earlier dismissed the bail application filed by the petitioner in Crl.O.P.No.23498 of 2022 vide order dtd. 27/9/2022 stating that the petitioner has got four previous cases. He would further submit that all the other previous cases are registered for the offence under Ss. 379 of IPC and in order to curtail the further activities of the petitioner, a false complaint has been registered as against the petitioner. He would also submit that the petitioner is in custody from 23/8/2022 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.