K.VELLAIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/5/2022 for the offence under Sec. 392 r/w 397 I.P.C in crime No.282 of 2022 on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that on 7/5/2022 at 9.30 a.m. petitioner waylaid the defacto complainant and snatched Rs.1000.00 from his shirt pocket and robbed his cell phone and also threatened him with dire consequences. Hence, the case was registered against the petitioner.

(3.) Thelearned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in the present case and he prays for grant of bail to the petitioner.