HONEST RAJ Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who was arrested and remanded to judicial custody on 21/9/2025 for the offences punishable under Sec. 309(4) and 311 of BNS in Crime No.612 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/9/2025, the petitioner waylaid the defacto complainant and robbed a sum of Rs.550.00from the defacto complainant at knife point and also threatened him of dire consequences. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 21/9/2025; and that the petitioner is ready to abide by any condition that may be imposed by this Court and sought for bail to the petitioner.