BALACHANDAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/9/2022, for the offences punishable under Ss. 323, 354-A, 395 of IPC, in Crime No.83 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant is that the petitioner along with other accused waylaid and molested the victim women and assaulted her husband and also snatched their mobile phones while they were standing in a beach. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is arrayed as A5 and the allegation as against the petitioner is that he had accompanied the other accused, other than that, there is no allegation as against the petitioner. He would further submit that the petitioner is aged about 24 years and there is no previous case pending against him. Thereby, he seeks for grant of bail to the petitioner.