LAWS(MAD)-2024-3-54

TARIK ASIS Vs. STATE

Decided On March 27, 2024
Tarik Asis Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner / A2 in C.C.No.386 of 2023 pending before the learned Judicial Magistrate ' III, Cuddalore, seeks bail. The petitioner had been remanded to judicial custody on 6/11/2023.

(2.) Originally, Crime No.428 of 2023 had been registered by the respondent for the offences punishable under Ss. 457 and 380 of IPC.

(3.) It is the case of the prosecution that the accused had broken the door of the showroom of the defacto complainant and robbed six numbers of one gram gold coin and cash of Rs.2,91,720.00.