DINESHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 16/11/2022 for the offences punishable under Ss. 392 read with 397 and 506 (ii) of IPC in Cr.No.353 of 2022 on file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner along with other accused waylaid the defacto complainant and snatched the cell phone and taken a sum of Rs.1000.00 at knife point and threatened him with dire consequences. Hence the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that he has nothing to do with the alleged offence and the petitioner has been suffering incarceration from 16/11/2022. Hence, he prays for grant of bail to the petitioner.