DHARMENDARAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 7/10/2022, for the offences punishable under Ss. 120(B) and 381 of IPC, in Crime No.597 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant/ Senthilvel, who is the Manager of the United Industries Plastic Pvt.Ltd is that, on 26/9/2022 some persons had attempted to steal poly cover materials from their godown. Based the said complaint, the case has been registered.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners were arrested on suspicion. A1 in this case was granted bail by the lower Court. He would further submit that the petitioners have been suffering incarceration from 26/9/2022. He would further submit that the petitioners are natives of Uttarpradesh and West Bengal respectively and they got permanent residence. He would further submit that either the petitioners' father or mother will stand as sureties to them. Hence, he prays for grant of bail to the petitioners.