DHARMA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/11/2023 for the offences under Ss. 381 IPC in Crime No.348 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner theft a sum of Rs.18.00 lakhs from the defacto complainant. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner's father passed away on 23/11/2023 and the petitioner being the elder son, has to conduct the funeral ceremony and thereby, he would seek for interim bail.