ILAYARAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/7/2023 for the offences punishable under Ss. 147, 148, 341, 294(b), 392, 397, 506(2) of IPC in Crime No.129 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the submission of the learned counsel for the petitioner submitted that taking advantage of the fact that petitioner has previous cases pending against him, this case is foisted against him with a view to detain him. Petitioner is in Judicial Custody from 4/7/2023. Thus, he seeks bail to the petitioner.

(3.) In response, the learned Additional Public Prosecutor submitted that accused in this case on 18/4/2023 at about 7.00 p.m. when the defacto-complainant was about to consume alcohol in a park in Pudhutheru, came with deadly weapons like knife, threatened defacto-complainant and others and had robbed Rs.600.00 from him. Petitioner has twenty-one previous cases pending against him.