VASANTH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/8/2022, for the offences punishable under Ss. 399 and 402 of IPC, in Crime No.502 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused was found to be making preparation for committing robbery. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the case was foisted on the petitioner. He would also submit that the petitioner has some previous cases against him and the the Respondent police intended to take proceedings under Sec. 111 of Cr.P.C., had summoned the petitioner, since the petitioner did not go the Police Station, the case has been foisted against him. Therefore, he prays for grant of bail to the petitioner.