RAJU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 4/11/2023 for the alleged offence punishable under Sec. 379 of IPC in Crime No.618 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner has committed theft of two wheeler bearing Reg. No. TN 68 AB 9615. Hence the case.

(3.) The learned counsel appearing for the petitioner would petitioner is innocent and he has not committed any offence prosecution. He would further submit that the petitioner is 4/11/2023, hence he seek bail. contend that the as alleged by the in custody from