SYED MOHAMMED IKRAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/6/2021 for the offences punishable under Ss. 147, 148, 302, 120b read with Sec. 34 of IPC in crime No.674 of 2021 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that already the trial Court had granted bail to the petitioner on 8/9/2021. Thereafter, the petitioner was detained under Goondas Act on 26/8/2021. Thereafter, the prosecution filed petition for cancelling the bail and the same was allowed and hence the petitioner was arrested and remanded to judicial custody on 5/6/2021. Hence, he prays for grant of bail to the petitioner.

(3.) The learned Additional Public Prosecutor appearing for the respondent would submit that charge sheet had already been laid and it is pending for committal in P.R.C.No.25 of 2022. Hence, he opposed for grant of bail to the petitioner.