KARAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A1 who was arrested and remanded to judicial custody on 4/1/2024 for the offences registered by the respondent Police under Ss. 341, 294(b), 323, 392, 506(ii) of IPC, in Crime No.3 of 2024, seeks bail.

(2.) The case of the prosecution is that the petitioner along with another accused had waylaid the defacto complainant and robbed a sum of Rs.600.00 at knife point.

(3.) The learned counsel for the petitioner stated that A2 had been granted bail by the learned Principal Sessions Judge, Chennai in Crl.M.P.No.3133 of 2024.