SIVANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/11/2025 for the offences punishable under Ss. 326(g) of BNSS and under Ss. 9(B)(1)(b) of the Explosives Act, in Crime No. 330 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the 3rd accused took the vehicle from the petitioner along with A1 in the street of the defacto complainant's house and threw the petrol bomb on the house of the defacto complainant. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is not present in the scene of occurrence, a false case has been given. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and she is in judicial custody from 15/11/2025. Hence, he seeks bail to the petitioner.