R. KARTHIB Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/11/2025 for the offences punishable under Ss. 331(4), 305 of BNS, Act in Crime No.331 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he is ranked as A6 in this case and that he allegedly joined hands with other accused in committing theft of liquor and cash from a TASMAC wine shop. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is in judicial custody since 25/11/2025. He further submitted that the petitioner has been falsely implicated due to some previous cases pending against him and that no property was recovered from him. Hence, he prays for grant of bail to the petitioner.