LAWS(MAD)-2023-10-25

SENAPATHI Vs. STATE

Decided On October 26, 2023
Senapathi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/8/2023 for the offences punishable under Sec. 399 of IPC in Crime No.686 of 2023, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in preparing to commit dacoity near Vilakudi TASMAC. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. He would submit that the petitioner has been in judicial custody for more than 55 days. Hence, he prays for grant of bail.