SEENIVASAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 25/4/2022 for the offences punishable under Sec. 379 of IPC in crime No.168 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 25/4/2022, petitioners broke open the car of the de-facto complainant and taken away Rs.2,96,000.00 from the Car. Hence, the complaint.

(3.) So far the respondent police has recovered a sum of Rs.2,00,000.00 from the petitioners who are arrayed as A1 to A4.