KARI UDHAYA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/1/2026 for the alleged offences under Ss. 127(2), 191(2), 296(b), 310(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023, in Crime No.22 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners waylaid the defacto complainant, robbed a sum of Rs.600.00 from him and also abused him in filthy language. Hence, the case.

(3.) The learned counsel for the petitioners would submit that the petitioners have been in judicial custody since 10/1/2026. According to the prosecution, at about 09.00 a.m., when the defacto complainant was near an ATM machine, the petitioners waylaid him and demanded a sum of Rs.600.00 at knife point. The learned counsel would further submit that the petitioners are not involved in the alleged offence.