S.MADHAVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/11/2022 for the offence under Ss. 394 I.P.C. and subsequently altered into Secs. 394 and 397 I.P.C., in Crime No.328 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 9/11/2022 at 13.00 hours, while the defacto complainant, who is an auto driver, returning home below Padi flyover, the petitioner along with other accused waylaid him and attacked him with knife and forcefully demanded money and cell phone from him. When he alarmed for help, the petitioner and all other accused escaped from the scene. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that he is an innocent person and he has been falsely implicated in this case. He would submit that he is no way connected with the offence he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 36 days from 12/11/2022. Hence, he prayed to grant bail to the petitioner.