MUNIRAJ Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 16/11/2025 for the offences punishable under Sec. 109(1), 61(2) of BNS and Sec. 25(1)(a) of Arms Act in Crime No.487 of 2025, registered on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the defacto complainant in this case was earlier involved in a murder case in Crime No.364 of 2025 on the file of the respondent police and he was granted bail in that case; that whileso on 11/11/2025, when the defacto complainant was returning to his home, the petitioners herein, who conspired with other accused came in a car with knife, which was driven by A5 in a rash and negligent manner, hit the defacto complainant; that thereby, the defacto complainant sustained grievous injuries and fracture on his left leg; that thereafter, the defacto complainant was taken to hospital and subsequently complaint was lodged before the respondent police. Hence, this case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in this case and they are in judicial custody since 16/11/2025; that the petitioners herein have no previous cases; and that the petitioners are ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioners.