SARANRAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/10/2025 for the offences punishable under Ss. 296(b) and 103(1) of BNS, 2023, in Crime No.869 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to a wordy quarrel, the petitioner is alleged to have pushed down the deceased and assaulted him with his hands. 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 co-accused has already been granted bail and that the petitioner is in judicial custody from 7/10/2025. Hence, he seeks bail to the petitioner.