DHANASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/9/2022 for the offences punishable under Sec. 380 of IPC, in Crime No.116 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution as per the defacto complainant K.Ramesh, who is a Security Officer in a Private Company is that the accused in the guise of scrap dealers entered into the Company and committed theft of valuable items worth about Rs.4,00,000.00. Hence the complaint.

(3.) The learned counsel for the petitioners would submit that they are innocent persons and there was a dispute with relating to dealing of scraps, a false complaint has been given against them. He would further submit even as per the prosecution, the alleged property is stated to have been recovered and as far as the petitioners are concerned, there is no previous case pending against them. Hence, he prays for grant of bail to the petitioners.