SARANYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/11/2025, for the alleged offence punishable under Sec. 191(2), 191(3), 126(2), 296(b), 109, 125, 351(3) r/w.3(5) BNS Act in Crime No.735 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is ranked as A6 in this case. On instigation of this petitioner, other accused attacked the defacto complainant with knife indiscriminately and caused severe injuries. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is a lady and is in custody from 15/11/2025. He further submitted that the petitioner is not having any previous cases, the victim is discharged from the hospital and the same was also recorded in the order passed by the Sessions Judge. Hence, he prayed for grant of bail to the petitioner.