C.ELUMALAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/8/2022, for the offences punishable under Sec. 379 of IPC (Pick Pocket), in Crime No.235 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner/accused and the defacto complainant travelled in a bus near Uthukottai and the petitioner and the defacto complainant sitting nearby in the same row. At that time, the petitioner had committed theft of Rs.20,000.00 from the defacto complainant. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would also submit that the earlier application for bail in Crl.M.P.No.21195 of 2022 was dismissed by this Court 5/9/2022 and as on today, the petitioner is in custody for more than 70 days i.e., from 1/8/2022. He would further submit that the investigation has not been completed. However, he prays for grant of bail to the petitioner.