PUGAZH Vs. STATE

JUDGEMENT

(1.) The petitioner/A3, who was arrested and remanded to judicial custody on 5/8/2023 for the offence punishable under Ss. 147, 148, 364(A), 387, 342, 392, 506(ii) of IPC and Sec. 25(1)(a) of Arms Act, 1959, in Crime No.373 of 2023 on the file of the respondent police, seeks bail.

(2.) The defacto Complainant had given a complaint on 4/8/2023 stating that when he was in project site, the petitioner along with other accused had approached him and demanded mamool in the name of first accused. Thereafter, they had taken him to two wheeler to Vysarpadi Housing Board where he was threatened and a sum of Rs.10,000.00 was taken from him. Subsequently, the defacto complainant had withdrawn the said complaint.

(3.) This aspect was noted by the learned Single Judge of this Court in Crl.O.P.No.18847 of 2023 on 23/8/2023, wherein it had stated that the said withdrawal was only due to the threat offered by the accused.