MADHAN KUMAR Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 1/5/2023 for the offences punishable under Ss. 294(b), 353, 307 and 506(ii) of IPC in Crime No.125 of 2023 on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution is that on 1/5/2023 at about 1.00 p.m., based on the discreet information that the petitioner is threatening the public demanding rowdy mamool, when the respondent police went to Napalayam over bridge, the petitioner who is a History Sheeter, threatened the respondent police with knife and also tried to assault them with knife, which they narrowly escaped and then threatened them with dire consequences. Hence, the case.

(3.) The learned Counsel appearing for the Petitioner would submit that the Petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the Petitioner has been suffering incarceration from 1/5/2023. Therefore, he prays for grant of bail to the Petitioner.