BARATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/12/2022 for the alleged offences punishable under Ss. 294(b), 341, 397 and 506(ii) of I.P.C. in Crime No.39 of 2018 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 24/1/2018 at about 08.30 p.m., the defacto complainant and his grandson went to DHABA at Rajakulam village, at that time, the petitioner along with other accused waylaid them and also threatened them, and they took a sum of Rs.1300.00 at knife point from him. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that the incident happened in the year of 2018, for which, now he was arrested by the respondent police. He would submit that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 30 days from 5/12/2022. Hence, he prayed to grant bail to the petitioner.