SURESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/11/2022 for the alleged offence punishable under Ss. 392 I.P.C. and it was altered into Sec.395 of I.P.C. in Crime No.332 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that on 3/11/2022 at about 08.30 p.m. the defacto complainant and his friend's wife are working in the same company, and while they were returning after their employment in a two wheeler, near one Chandran's land at Vengili, she told that she was in nature calling, so he parked his bike. While being so, four persons came in a two wheeler and threatened them and grabbed their mobile phones and cash of Rs.5000.00 from both of them. Hence, the complaint.

(3.) The learned counsel appearing for petitioner would submit that he is an innocent person and he is no way connected with the offence. He would submit that he has not committed any offence as alleged by the respondent police and he has been falsely implicated in the present case. He would submit that he is in custody for more than 44 days from 4/11/2022. Hence, he prayed to grant bail to the petitioner.