P.SRIRAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 13/7/2022 for the alleged offences under Ss. 392 and 394 IPC, in Crime No.444 of 2022, on the file of the respondent police, seeks bail.

(2.) The case against the petitioner is that, he snatched gold chain weighing 7' sovereign from the Defacto Complainant.

(3.) The learned Additional Public Prosecutor states that investigation has been completed in this case and final report has already been filed. This bail petition is opposed by the State on the ground that this petitioner is having four previous cases including one murder case.