DURAIRAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/9/2023 for the offences under Ss. 457, 380 r/w 511, 120B, 109 of IPC, in Crime No.276 of 2023, seeks bail.

(2.) It is the case of the respondent that an alarm went off in a Panchayat Office, when it was about to be broken open and thereafter all the people came there and found that the accused attempted to commit the theft.

(3.) The allegations against the petitioner as stated earlier by the learned Government Advocate for the respondent was that he had transferred money to the petrol bunk where a white colour car had stopped.