T.THANGAPANDIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/11/2023 for the alleged offence punishable under Ss. 279, 336 and 308 IPC r/w Ss. 184 and 188 MV Act in Crime No.367 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein was riding the two wheeler in a rash and negligent manner without wearing helmet. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 21/11/2023, hence he seeks bail.