KARTHIK Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 24/9/2025 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, seek bail.

(2.) The allegation against the petitioners herein is that, they joined hands with 5 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 removed the wooden log. Hence, a case has been registered. The investigation revealed that the petitioners herein have involved in this case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in this case, purely on suspicion and they are in judicial custody since 24/9/2025; that the co-accused were already enlarged on bail by this Court, vide common order dtd. 1/12/2025 in Crl.O.P.Nos.32356 and 32815 of 2025; and that the petitioners are ready to abide by any conditions that may be imposed by this Court, sought for bail to the petitioners.