SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioner herein is an accused in a case registered by the respondent police in Crime No.560 of 2022 for an offence under Sec. 399 of I.P.C. He was remanded to judicial custody on 6/8/2022.

(2.) The present petition is filed seeking bail on the ground that his father died on 18/8/2022 and he being the only son, he may be granted bail to perform his last rites and rituals of his father, which is scheduled to be done on 20/8/2022.

(3.) Being a holiday, the learned counsel for the petitioner has moved before the Hon'ble Chief Justice to hear the matter urgently. Accordingly, the matter is heard today as a special sitting on a public holiday.