KARTHIK Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 12/8/2022 and 11/8/2022 respectively, for the offences punishable under Ss. 294(b), 336, 427, 397, 506(ii) of IPC, in Crime No.338 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners along with the other accused went to the de-facto complainant's hotel, bought parcels and when the de-facto complainant asked money for the same, the accused abused him in a filthy language and threatening him at knife point taken Rs.3500.00 from him and threatened him with dire consequences. The accused have also threatened the public and created fear and nuisance and run away from the scene of occurrence. Hence, the case.

(3.) The contention of the learned counsel appearing for the petitioners is that the petitioners are arrayed as A2 and A1 respectively and since, they have got some previous cases, this present case has been foisted against them. Earlier, the petitioners were detained as Goonda under Act 14 pursuant to the proceedings of the Commissioner of Police, Greater Chennai, however, now the detention orders revoked by the Government of Tamil Nadu in G.O.Rt.Nos.6909 and 6908, Home, Prohibition and Excise (XIII) Department dtd. 20/10/2022 respectively. The learned counsel further submitted that the petitioners are in prison from 12/8/2022 and 11/8/2022 respectively and therefore, they seeks for grant of bail to the petitioners.