SIVABALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused rank not known arrested on 4/9/2023 at for the offences punishable under Ss. 395, 397 IPC of IPC in Crime No.251 of 2023 on the file of the respondent Police, hence, seeks bail.

(2.) The case of the prosecution is that on 6/9/2023 at 7.00 p.m., while the defacto complainant standing near Nattarasankottai Arch Bus Stop, six unknown persons came there, threatened him with deadly weapons, snatched his mobile phone worth about Rs.5,000.00 and the amount of Rs.1,000.00. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in judicial custody from 4/9/2023, hence he seeks bail.