DHANUSH Vs. STATE

JUDGEMENT

(1.) The petitioners/A1 and A2 seek bail in Crime No.321 of 2023, registered by the respondent police for the offences punishable under Sec. 392 of IPC. The petitioner had been remanded to judicial custody on execution of PT warrant on 11/9/2023.

(2.) It is stated that the accused persons had snatched gold chain of the defacto complainant.

(3.) Taking into consideration all other factors, I am inclined to grant bail to the petitioners subject to the following conditions: