SREE VIGNESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/9/2023 for the alleged offence punishable under Sec. 435 IPC and Sec. 4 of TNPPDL Act in Crime No.307 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 24/9/2023, during night hours, while the defacto complainant was sleeping in her house, she heard a sound and while she come out, she found that the door of her house was burnt by using kerosene. Hence the case.

(3.) The learned counsel appearing for the petitioner would petitioner is innocent and he has not committed any offence prosecution. He would further submit that the petitioner is 25/9/2023, hence he seek bail.