ANJALI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/12/2025 for the offence under Ss. 331(4) and 305(a) of BNS in Crime No.352 of 2025 registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the petitioner joined hands with other accused and trespassed into the house of the defacto complainant and broke open the door and robbed 7.5 grams of golden jewels and cash. Hence this petition.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution and he has been falsely implicated in this case. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.