AJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners/A.1 and A.2, who were arrested and remanded to judicial custody on 13/5/2022 for the offences punishable under Ss. 457 and 380 IPC, in Crime No.221 of 2022, on the file of the respondent police, seek bail.

(2.) Thecase of the prosecution is that the accused had stolen a sum of Rs.1,13,000.00 from the defacto complainant's godown. Hence, the complaint.

(3.) Thelearned counsel for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. He would further submit that the first petitioner is an employee under the defacto complainant and that the second petitioner is the friend of the first petitioner.