VINAYAGAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/2/2026, for the alleged offence punishable under Sec. 191(2), 191(3), 126(2), 296(b), 115(2), 118(1), 309(4), 311, 351(3) of BNS Act in Crime No.53 of 2026, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he, along with other accused, was involved in the robbery of a sum of Rs.750.00 from the defacto complainant at knife point. It is further alleged that the petitioner attacked the de facto complainant and threatened him with dire consequences. Hence, the present case has been registered.

(3.) The learned counsel appearing for the petitioner submitted that the case has been registered only for statistical purposes and that, since the petitioner has some previous cases, he has been falsely implicated in the present case. He further submitted that the petitioner is ready to cooperate with the investigation. Hence, he prays to grant bail to the petitioner.