HARIPRASATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/6/2022 for the offences punishable under Ss. 341, 392, 397, 506(ii) and 420 of IPC and Sec. 7(1) and 7(3) of Lotteries Regulation Act 1998 in crime No.309 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 29/6/2022, at 7.00 p.m., de-facto complainant bought small white pit paper 5 Nos lottery tickets from the petitioner. As he got prize in the lottery draw, he demanded prize from the petitioner on 30/6/2022. It is alleged that the petitioner threatened the de-facto complainant at knife point and forcible took Rs.1,300.00 from his shirt pocket. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 30/6/2022. Hence, he prays for grant of bail to the petitioner.