RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/12/2025, for the offences punishable under Ss. 126(2), 296(b), 115(2), 309(4), 311 and 351(3) of BNS, in Crime No.597 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein is involved in committing robbery of a sum of Rs.700.00 with a knife point from the defacto complainant and hence, a case was registered by the respondent police.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and he is in judicial custody from 29/12/2025. He further submitted that since the petitioner has previous case, this case has been registered for statistical purpose and he has not involved in any robbery as alleged and the petitioner is ready to abide by any conditions that may be imposed by this Court. Hence, prays to grant bail to the petitioner.