SUGANESWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/1/2026, for the offence punishable under Ss. 309(4) and 311 of Bharatiya Nyaya Sanhita, 2023-Sec. Act, 2023 in Crime No.39 of 2026, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner joining hands with other accused involved in committing robbery of Rs.3,000.00 and silver articles worth about Rs.300.00. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.