JUDGEMENT
SATHI KUMAR SUKUMARA KURUP,J. -
(1.)The Petitioners, who were arrested and remanded to judicial custody on 11/8/2022 for the offences punishable under Ss. 147, 452, 427, 506(II) r/w 149 I.P.C. in Crime No.179 of 2022 on the file of the Respondent Police, seek bail.
(2.)The case of the Prosecution is that on the date of occurrence, the petitioners along with other accused entered into the defacto complainant's jewellery shop and caused damage to the glasses of the shop. Hence, the defacto complainant lodged the present complaint.
(3.)The learned Counsel appearing for the Petitioner would submit that the Petitioners are innocent persons and they have been falsely implicated in this case. He would also submit that due to undue influence of the defacto complainant, who is a owner of jewellery shop had lodged the complaint and they were no way connected with the above said offence. He would further submit that there was a money dispute between the defacto complainant and the petitioners and the same was already solved between them by executing a settlement deed for a sum of Rs.54.00 lakhs in favour of petitioners on 9/3/2022. Even after that, they are demanding more than the amount, due to which, the F.I.R. was registered. He would submit that there is no property damaged as alleged by the defacto complainant and they were in judicial custody for the past 54 days. He would submit that the other co-accused was already granted bail. Therefore, he prays for grant of bail to the Petitioners.
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