MAHENDHIRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/10/2025 for the offences punishable under Sec. 392 of IPC, in Crime No.137 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was involved in committing the offence of robbery. The case was registered in Crime No.137 of 2015 by the respondent police. It was taken on file as C.C.No.09 of 2018 and is pending before the learned Judicial Magistrate, Paramakudi. Due to the petitioner's non-appearance before the concerned Court, a non-bailable warrant was issued against him and the same was executed on 24/10/2025.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 24/10/2025. Hence, he seeks bail to the petitioner.