SANJAY Vs. INSPECTOR OF POLICE STATION

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 5/2/2026 for the alleged offences under Ss. 191(2), 191(3), 126(2), 296(b), 115(2), 118(1), 309(4), 311 and 351(3) of B.N.S. in Crime No.53 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 5/2/2026 at about 11 a.m. near Vanagaram Metro Station Flyover, the accused waylaid the defecto complainant and demanded money. When the defacto complainant refused to give money, the petitioners assaulted him and robbed Rs.750.00 from his pocket at knife point and threatened him with dire consequences. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons, that they have not committed any offence as alleged by the prosecution and that co-accused have already been released on bail vide order of this Court in Crl.O.P. Nos.5051 of 2026 and 4479 of 2026 and hence prays to enlarge the petitioners on bail.