UKESHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/8/2023 for the offence punishable under Sec. 395 of IPC in Crime No.437 of 2023 on the file of the respondent police, seeks bail.

(2.) It is stated the petitioners along with other accused waylaid the defacto complainant who was doing gold business and assaulted him with knife point. It is further stated that they robbed 1.100 grams of gold and Rs.5.00 lakhs of cash.

(3.) It is also stated that the co-accused in this case had been granted bail by this Court in Crl.O.P.No.23158 of 2023 on 9/10/2023. The property had been recovered.