P.RAMAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A3, who was arrested and remanded to judicial custody on 10/10/2023 for the offences under Sec. 393 of IPC and later, altered to Sec. 398 of IPC, in Crime No.558 of 2023, seeks bail.

(2.) The case of the prosecution is that on 9/10/2023, when the defacto complainant was in the kitchen and her husband in the front of the house, four persons came and tried to commit robbery by tying them. But they did not find any cash in the house and they ran away from the house.

(3.) On perusing the CCTV footages, the accused were identified.