KARMEGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 21/11/2023 for the alleged offences punishable under Ss. 294(b),341,387 and 506(ii) of IPC in Crime No.276 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/11/2023 the petitioner waylaid the defacto complainant and demanded money from the defacto complainant by showing knife and when the defacto complainant refused to give money he threatened him with dire consequences. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that no one sustained injuries in the said occurrence and the petitioner is in custody from 21/11/2023, hence he seeks bail.