T. GOKUL Vs. STATE

JUDGEMENT

(1.) The petitioners herein, who were arrested and remanded to judicial custody on 2/11/2025 for the alleged offence punishable under Ss. 308(2), 310(2) and 351(3) of BNS, 2023 and Sec. 66 of Information of Technology Act, 2000, in Crime No.217 of 2025 on the file of the respondent police, seek bail.

(2.) The allegation against the petitioners herein is that, they joined hands with other accused took the defacto complainant to a secluded place under the guise of engaging in friendly activities and taking advantage of the loneliness, allegedly threatened him at knife point and forced him to transfer a sum of Rs.24,000.00 from his G-Pay account to the account of one of the accused. Hence, a complaint was lodged and the petitioners were arrested.

(3.) The learned counsel appearing for petitioners submitted that the petitioners herein have been falsely implicated in this case and they are in judicial custody since 2/11/2025. He further submitted that the petitioners are not having any bad antecedents; that the co-accused were granted bail by this Court, vide orders dtd. 4/12/2025 in Crl.O.P.No.33290 of 2025 and sought for bail to the petitioners.