DEVANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/8/2023 for the offences punishable under Ss. 294(b), 341, 395, 397 and 506(ii) of IPC in Crime No.306 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated in a case registered in Crime No.306 of 2023 for the offences under Ss. 294(b), 341, 395, 397 and 506(ii) of IPC. Infact, petitioner's name is not mentioned in the FIR and he is implicated based on the confessional statement of the co-accused. Petitioner is in Judicial Custody from 30/8/2023. Thus, he seeks bail to the petitioner.

(3.) In response, learned Additional Public Prosecutor submitted that, on 28/8/2023 at about 04.15.p.m., defacto complainant was coming in his two wheeler bearing Reg.No.PY 052471 near graveyard of his village. At that time, he was waylaid by the accused 1. Marumany 2. Dinesh and 3.Pandi and five others. They attacked the defacto complainant stating that, he is supporting one Prakash and robbed a sum 2/6 of Rs.5,000.00 and OPPO cell phone from him. They also threatened the defacto complainant with deadly weapons. He further submitted that, apart from this case, petitioner has one previous case registered under Sec. 306 of IPC.