LAWS(MAD)-2024-2-27

MOHAMMED YASIN Vs. STATE

Decided On February 14, 2024
MOHAMMED YASIN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/1/2024, for the offences registered under Sec. 4 of TNPPDL Act and Sec. 324 of I.P.C in Crime No. 872 of 2023 on the file of the respondent Police, seeks bail.

(2.) It is stated that the petitioner along with other accused while walking in the road threw beer bottles into the defacto complainant's shop and caused damages to the tune of Rs.5,000.00

(3.) The learned counsel for the petitioner stated that the petitioner is prepared to deposit a sum of Rs.10,000.00 as compensation to the defacto complainant.