M.NAGARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein arrayed as 1st accused. He was arrested on 31/7/2023 for the offence under Sec. 381 of IPC.

(2.) According to the prosecution, the petitioner along with others had stolen 80 litres of diesel from the TNSTC Depot at Pollachi.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any such offences as alleged by the prosecution. He further submitted that he has been falsely implicated in this case. Hence, he pleads for bail.