R.KOUSALYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/10/2022, for the offences punishable under Ss. 365, 328, 379 of IPC, in Crime No.306 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution as per the de-facto complainant/Ramesh is that on 13/10/2022, his mother Andal had gone to Vadapalani temple for offering prayer, at that time, an unknown person offered tea, which was mixed with a stupefying substance to her, on drinking the same, she fainted and taking advantage of that, the unknown person had taken away 11 sovereigns of jewels from her. On 15/10/2022, his mother was taken to the Stanley Hospital for treatment and she had narrated the incident on 17/10/2022. Based on her statement, the de-facto complainant has lodged a complaint. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner, who is a Dubbing Artist and a member of the Dubbing Artist Association, is an innocent person and she has been implicated in this case, only based on suspicion. He would further submit that on 22/10/2022, when the petitioner was in her mother's house at Cuddalore, some unknown persons, had come in a tempo traveller, assaulted the petitioner and her mother and had taken away 45 sovereigns of jewels from them. He would also submit that later, the petitioner was taken to hospital for treatment and later she was implicated in this case. He would further submit that even as per the complaint given by the de-facto complainant, there was a delay of 4 days in giving the complaint and even as per the prosecution, 7 1/2 Sovereigns of jewels were recovered. He would also submit that the petitioner's counter complaint is also pending investigation and also the petitioner seeks investigation in respect of the complaint given by her. He would also state that the petitioner is in custody from 22/10/2022 and there is no bad antecedence against her. Therefore, he prays for grant of bail to the petitioner.