G.AJITH Vs. STATE

JUDGEMENT

(1.) The petitioner / sole accused, who was arrested and remanded to judicial custody on 12/12/2023 for the offence punishable under Ss. 352, 386 and 506(2) of I.P.C. and Sec. 27(2) of the Arms Act, 1959 in Crime No.487 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that on 12/12/2023, the petitioner herein threatened the defacto complainant viz., Vijay with deadly weapons and robbed Rs.100.00 from him. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. He would further submit that the Law Enforcing Agency frequently put up cases against the petitioner of similar nature. He would further submit that the petitioner has been falsely implicated in this case. He would further submit that the petitioner is in judicial custody for more than twenty days. Hence, he prays for bail.