ARUN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/5/2022 for the offences punishable under Ss. 341, 294(b), 323, 397 and 506(ii) of IPC in crime No.419 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 27/5/2022, the petitioner waylaid the de-facto complainant, threatened him and robbed Rs.1,000.00 from him at knife point. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the present case was foisted against the petitioner only to pass the detention order under Act 14. On 20/7/2022, the detention Order has been revoked by the advisory board. Hence, he prays for grant of bail to the petitioner.