SURYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/7/2022 for the offences punishable under Ss. 341, 294(b), 323, 336, 427, 392, 397 and 506(ii) of IPC in crime No.506 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner/A1 along with other accused waylaid the defacto complainant and robbed a sum of Rs.300.00 and a cell phone at knife point and also attacked with knife. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays for grant of bail to the petitioner.