SANJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/6/2025 for the alleged offence under Ss. 331(4) and 305(a) of BNS, in C.R.No.193 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other , committed theft from the defacto complainant's house and stolen one Laptop, one iron box and two brrass candlesticks. Hence, the 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 27/6/2025. He further submitted and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.