HARISH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/10/2025, for the alleged offence punishable under Ss. 191(1), 191(2), 126(2), 109(1), 351(2) of BNS, in Crime No.500 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/10/2025, due to previous enmity, petitioner along with other accused abused the defacto complainant in filthy language and also attacked the defacto complainant with knife, due to which, defacto complainant sustained injuries. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the co-accused/A7 to A9, A10 & A11 were released on bail by this Court. He further submitted that the petitioner is in judicial custody from 22/10/2025. Hence, he prayed for grant of bail to the petitioner.