CHIRISTHURAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/7/2022 for the offences punishable under Ss. 294(b), 506(ii) of IPC read with Sec. 4 of the Prohibition of Charging Exorbitant Interest Act 2003 subsequently altered to Ss. 294(b), 506(ii) and 420 of IPC read with Sec. 4 of the Prohibition of Charging Exorbitant Interest Act 2003 in Crime No. 149 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the defacto complainant borrowed a sum of Rs.62,00,000.00 from the petitioner's father. Thereafter, the defacto complainant paid a sum of Rs.25,25,429.00 to the petitioner. However, on 6/6/2022, accused persons entered the defacto complainant's house and demanded a sum of Rs.62,50,000.00. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 4/7/2022. Therefore, he prays to grant bail to the petitioner.