SELVAM Vs. STATE

JUDGEMENT

(1.) The petitioner herein was arrested on 28/6/2022 for the alleged offences under Ss. 341, 294(b), 420, 506(ii), 392, 397 IPC and 7(1) and 7(3) of Lotteries Regulation Act, 1988 in Crime No.324 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner who is a habitual offender of selling banned lottery, had compelled the defacto complainant to buy the lottery and when he refused, he showed knife and robbed a sum of Rs.1,100.00. Out of Rs.1,100.00, Rs.500.00 been recovered from the accused. Since the petitioner is in prison for nearly 40 days, just because this petitioner being habitual banned lottery seller had come to the adverse notice on 17 earlier occasions that may not be a reason to deny bail. Since out of Rs.1,100.00 alleged to have been robbed, they have already recovered Rs.500.00 from him.

(3.) Considering the fact that the respondent-police have already recovered Rs.500.00 from the accused, this Court is inclined to grant bail to the petitioner under Sec. 167(2) of Cr.P.C., with certain conditions. Accordingly, the petitioner is ordered to be released on bail subject to the following conditions;