PRASHANTH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2023, for the offences registered under Ss. 341,294(b),323,336,392,397,506(ii) of I.P.C, in Crime No.426 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused waylaid the defacto complainant at knife point and robbed a sum of Rs.500.00 from him.

(3.) The main objection raised against the respondent is that there are 15 previous cases pending against the petitioner. However, the facts of this case should looked in a isolated manner.