S.VASANTHAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/5/2022 for the offences punishable under Ss. 454, 457 and 380 of IPC in crime No.67 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, on 22/5/2022, the petitioners along with other accused persons had entered into the house of the defacto complainant by broke opening the window and had allegedly stolen the gold jewels along with gold and silver idols worth about Rs.20,27,500.00 and cash about Rs.3,00,000.00. Hence, the case.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He further submitted that co-accused had been granted bail. That apart, the petitioners have been suffering incarceration from 28/5/2022. Therefore, he prays to grant anticipatory bail to the petitioners.