GANESAMOORTHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/10/2025, for the alleged offence punishable under Ss. 329(4), 296(b), 140(2) and 308(4) of BNS in Crime No.218 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is a cab driver, was engaged by A1 for the purpose of abduction and ransom by joining with other accused. Accordingly, he participated in the occurrence, and A1 and other accused went to the house of the de facto complainant and, with knife point, abducted him and brought him in the petitioner's car and transported him to various places. On the way, the police, on suspicion, chased them, hence, they dropped the victim and other belongings and escaped from there, hence a complaint was lodged.

(3.) The learned counsel for the petitioner submitted that the petitioner is a cab driver and has been falsely implicated and he was not aware of the purpose for which the vehicle was engaged. Hence, he prayed for grant of bail to the petitioner.