MOHANRAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/11/2025, for the alleged offence punishable under Ss. 126(2), 296(b), 311 and 351(3) of BNS, in Crime No.996 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that this petitioner is alleged to have been involved in the robbery of Rs.550.00 by using knife. Hence, a complaint was lodged and immediately he was arrested.

(3.) Learned counsel appearing for the petitioner submitted that since the petitioner has some previous cases, he has been falsely implicated in this case, and no one was injured in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 7/11/2025 and ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.