LIYO PRATHIEP Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/6/2022 for the offence punishable under Sec. 380 of IPC in crime No.163 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the defacto complainant is running a coffee shop at Anna Nagar, 3rd Avenue, Chennai and on 21/4/2022, after business hours, his workers closed his shop and went to home. On the next day at 4.30 a.m., he found that his shop lock was broken. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case case. He would further submit that the respondent police has used the petitioner in the cases where they could not find the real accused. Hence, he seeks for grant of bail to the petitioner.