MANIKANDDAN @ PATTAMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/7/2022 for the offences punishable under Ss. 394 @ 394 and 397 of IPC in Crime No. 399 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner along with other accused allegedly robbed the bike of the defacto complainant and also snatched his mobile phone. Hence, the case.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has been falsely implicated in this case. He further submit that the petitioner is in Judicial Custody from 3/7/2022. onwards. Hence, he has prayed for grant of bail to the petitioner.