THANGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/10/2025 for the offences punishable under Ss. 296(b), 115(2), 351(3) of B.N.S. and Sec. 4 of TNPWH Act in Cr.No.673 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the defacto complainant is an advocate standing outside the Court Hall after appearing in a domestic violence case, it is alleged that the petitioner, who is respondent/opposite side in the said domestic violence proceedings, abused the client of the de-facto complainant. It is further alleged that when the de-facto complainant questioned the same, he was threatened and attacked by the petitioner. Based on the said complaint, the present FIR came to be registered. Hence, this case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and they have not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 16/10/2025. Hence, he seeks bail.