RAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/6/2022 for the offence under Ss. 392, 394 of IPC read with Sec. 3(1) of TNPPDL Act, in Crime No.490 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner waylaid the defacto complainant's car and robbed a sum of Rs.1,200.00 at a knife point and also damaged the car mirror. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner was arrested and remanded to judicial custody on 13/6/2022. Hence, he prays for grant of bail to the petitioner.