MURALIDHARAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 26/7/2022 for the offences punishable under Ss. 147, 148, 294(b), 324, 506(ii) IPC and Sec. 3 of TNPPDL Act, 1992 in crime No.469 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the petitioners along with other accused waylaid and assaulted the defacto complainant and also taken away laptop, android cell and also a sum of Rs.99,000.00. Hence, the case.

(3.) The learned counsel for the petitioners submitted the petitioners are innocent persons and they have been falsely implicated in this case. Hence, he prays for grant of bail to the petitioners.