SATHEESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 31/1/2024 for the offences under Ss. 294(b), 323, 397, 336 and 506(ii) of IPC in Crime No.67 of 2024 on the file of the respondent Police, seeks bail.

(2.) It is stated that the petitioner had waylaid the defacto complainant and robbed a sum of Rs.850.00 at knife point.

(3.) The learned Government Advocate (crl.side) raised objections stating that there are 18 previous cases against the petitioner.