THEYODAS RANALD Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 10/11/2022 for the offences punishable under Ss. 450, 342, 395 and 397 of IPC in Crime No.311 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused have lurked into the house of the defacto complainant and alleged to have committed dacoity by stealing Rs.29,80,000.00 and 18 sovereigns of jewels and also caused injury to the defacto complainant and his wife. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has nothing to do with the alleged offence. He further submitted that the petitioner has been suffering incarceration from 10/11/2022 and he is ready to abide by any stringent condition that may be imposed by this Court. Hence, he seeks for grant of bail to the petitioner.