SOUNDARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/10/2022, for the offences punishable under Sec. 399 of IPC in Crime No.375 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 20/10/2022 at about 10.00.a.m., the petitioners along with other accused were making preparations for committing dacoity. Hence, the case.

(3.) The contention of the learned counsel for the petitioners is that, while the petitioners were having food in a eatery, at that time, the Sub-Inspector of Police/defacto complainant had come to that place assumed that the petitioners had passed some lucid commands on him, due to which, false case registered against the petitioners. He would further submit that the petitioners have no bad antecedents against them and they are daily coolies and they are in prison from 20/10/2022. Hence, he seeks for grant of bail to the petitioners.