KANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/10/2025 for the alleged offence under Ss. 296(b), 115(2) and 351(3) of BNS and Sec. 25(1A) of Arms Act in Crime No.577 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to quarrel, the petitioner abused the defacto complainant, attacked and threatened him with dire consequences. Hence the present case was registered against the petitioner and is in judicial custody from 8/10/2025.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is in judicial custody since 8/10/2025. He further submitted that for the very same occurrence counter case has been registered against the defacto complainant. Hence, he prayed for grant of bail to the petitioner.