VELLAIYAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/2/2026 for the alleged offences punishable under Sec. 309(4) and 311 of BNS, in Crime No.61 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he waylaid the defacto complainant and robbed a sum of Rs.400.00 from him at knife point and also threatened him and the public, with dire consequences. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that at the time of occurrence, the petitioner was before the Court and that he has been falsely implicated in this case for statistical purpose. He further submitted that the petitioner is ready to co-operate with the investigation. Hence, he prays to grant bail to the petitioner.