MASOODKHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/9/2022 for the offences punishable under Ss. 451, 394 of I.P.C @ 397, 307 of IPC in Crime No.205 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner trespassed into the house of the defacto complainant and caused stab injuries using knife and also snatched her gold chain weighing about 2 1/2 sovereigns. Hence, the case.

(3.) The contention of the learned counsel for the petitioner is that the petitioner used to meet his friend, who is the neighbour of the defacto complainant. On 31/8/2022, there was some dispute between the neighbours and that the petitioner had only questioned the same and attempted to mediate, which has been falsely projected, as if, the petitioner had snatched the defacto complainant's chain and injured the defacto complainant. He would further submit that the petitioner has got no previous case pending against him. Hence, he seeks for grant of bail to the petitioner.