M. VETHAVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/9/2025 for the offences punishable under Sec. 150(1)(a) of Indian Railway Act in Crime No.297 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner herein is that, he joined hands with 6 other accused with a view to stop the train and rob money from the passengers. They placed huge wooden log on the railway track and the railway officials were able to see the incident and remove the wooden log. Hence, a case has been registered. The investigation revealed that the petitioner herein has involved in this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case, purely on suspicion and he is in judicial custody since 23/9/2025; that the co-accused were already enlarged on bail by this Court, vide order dtd. 1/12/2025 in Crl.O.P.No.32356 of 2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court, sought for bail to the petitioner.