SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/1/2023 for the offence punishable under Sec. 392 of IPC and Crl.OP.No.23737 of 2023 subsequently, altered to Ss. 392, 397 and 34 of IPC, in Crime No.417 of 2022 on the file of the respondent police, seeks bail.

(2.) It is stated that the petitioner along with other accused snatched the mobile phone from the friend of the defacto complainant and when the defacto complainant tried to catch them, one of the accused attacked him with knife and fled away from the scene of occurrence.

(3.) After the investigation, the final report has been filed and taken cognizance in P.R.C.No.27 of 2023 by the learned Judicial Magistrate No.VI, Coimbatore. Subsequently, on 2/6/2023, the case has been committed and transferred to the Sessions Court in S.C.No.142 of 2023 pending on the file of the learned Principal Sub Judge, Coimbatore.