VIGNESHWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/10/2025, for the alleged offences punishable under Sec. 310(4) of BNS, Act 2023 in Crime No. 550 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were unlawfully assembled with iron rod and planned to commit dacoity. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would submit that he has been falsely implicated in this case. He would further submit that the petitioner was arrested and is in judicial custody from 5/10/2025. Hence, he prayed for grant of bail to the petitioner.