DOMINIC PETER RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/2/2026 for the alleged offences under Ss. 303(2) and 317(2) of B.N.S (Ss. 379 and 411 of I.P.C), in Crime No.42 of 2026 on the file of the respondent police, seek bail.

(2.) The allegation against the petitioner is that he is A3, and there are five accused involved in this case. According to the prosecution, the petitioner and other accused committed theft of batteries from buses kept in the yard by the de-facto complainant. The value of one battery is Rs.4,000.00, and the total value of the stolen batteries is approximately Rs.2,96,000.00. Based on the complaint, the FIR has been registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that a specific overt act has been attributed to the petitioner and that he has been in custody for more than 20 days since 6/2/2026. Hence, he submitted that this is a fit case in which the petitioner may be enlarged on bail.