RAMESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) For Bail in Crime no.360 of 2023 on the file of the Respondent Police. ORDER : The Court made the following order :- The petitioner/A1, who was arrested and remanded to judicial custody on 23/9/2023 for the alleged offence punishable under Sec. 392(NH) of IPC @ 395 of IPC in Crime No.360 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused waylaid the defacto complainant and snatched a sum of Rs.9,30,000.00 Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 23/9/2023, hence he seeks bail.