KRISHNAMOORTHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 9/9/2022 and remanded to judicial custody on 10/9/2022, for the offences punishable under Ss. 294(b), 341, 427, 397 and 506(ii) of IPC in Crime No.219 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner demanded money from the de-facto complainant and when the de-facto complainant refused to give money, the petitioner tried to attack him with knife and took away a sum of Rs.2800.00 from him and when the public attempted to apprehend him, he pelted stones on them and caused feat and nuisance. Hence, the case.

(3.) The contention of the learned counsel for the petitioner is that the petitioner has got some previous cases during the year between 2012-2016 and thereafter, not committed any offence and has been working as an incharge in a Kalyana Mandabam. Since he has got previous cases, two cases including the present case foisted against him and he was not even aware of the case registered in Crime No.212 of 2022 which is stated to have taken place on 4/9/2022 and also the present case is stated to have taken place on 9/9/2022, the petitioner was arrested and remanded to judicial custody on 10/9/2022, during remand he came to know about the case registered against him in Crime No.212 of 2022. This Court already granted bail in Crime No.212 of 2022 to the petitioner in Crl.O.P.No.26978 of 2022 dtd. 4/11/2022. The learned counsel further submitted that though the petitioner was granted bail in that case, he is unable to breathe freedom, since he is in custody with regard to the present case. Hence, he prays for grant of bail to the petitioner.