T. MARKANDAYAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/12/2025 for the offences punishable under Ss. 310(2) and 311 of BNS, in Crime No.632 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he joined hands with other accused, trespassed into the room of the defacto complainant and robbed 9 mobile phones at knife point from the defacto complainant and his friends. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent and he has been falsely implicated in this case, due to some previous cases. He further submitted that the petitioner is in judicial custody since 13/12/2025 and that the property involved in this case has been recovered. Hence, he prays for grant of bail to the petitioner.