BABLU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/5/2022 for the offence punishable under Sec. 399 of IPC in crime No.176 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner along with other accused persons prepared to commit dacoity. Hence, the case.

(3.) The learned Additional Public Prosecutor would submit the petitioner is having six previous cases and he also executed bond under Sec. 110 of Cr.P.C. and thereafter he violated the bond and as such, he was again remanded to judicial custody for the remaining bond period.