SATHYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/11/2025, for the alleged offence punishable under Ss. 318(4) and 305(a) of BNS, 2023 (can be compared to Ss. 415 and 380 of IPC), in Crime No.365 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner/accused herein along with co-accused have gone to the jewellery shop of the defactco complainant and on the pretext of buying jewels, they asked for display of jewels and later, they have committed theft. Hence, the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the case was registered based on the false complaint given by the defacto complainant and that the petitioner is an innocent and no way connected with the alleged offence. He would further submit that the petitioner was arrested and is in judicial custody from 21/11/2025. Hence, he prayed bail for the petitioner.