VASANTH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/11/2022 for the alleged offence punishable under Ss. 395 and 397 of I.P.C. in Crime No.370 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that both the petitioner and defacto complainant have exchanged messages through their mobile phones and on 31/10/2022, the petitioner said to have introduced himself as Vasanth and asked him to come near Kothumuttupalayam EB office backside. When he went to meet him, the petitioner along with some unknown persons surrounded the defacto complainant and threatened him with deadly weapons to hand over money and other articles and they took his mobile phone, motorbike, silver chain and silver ring. Hence, the complaint.

(3.) The learned counsel appearing for petitioner would submit that he is an innocent person and he is no way connected with the offence. He would submit that he has not committed any offence as alleged by the respondent police and he has been falsely implicated in the present case. He would submit that he is in custody for more than 39 days from 3/11/2022. Hence, he prayed to grant bail to the petitioner.