R.VIJAY Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 4/8/2022 for the offences punishable under Ss. 392 and 397 of IPC in crime No.487 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the petitioners waylaid the defacto complainant and attacked him with knife and also robbed 69 gram gold chain, a cell phone and also a two wheeler bearing Reg.No. TN 19 AM 6327. Hence, the case.

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