ARAVINDHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2025 for the alleged offence punishable under Ss. 296(b), 109(1) of BNS, 2023 in Crime No.309 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he is the relative of the defacto complainant and due to quarrel between the family members, this petitioner who was in the driving seat, driven the car intentionally, inside the lake and after that he jumped out of the car and left four persons including the defacto complainant, inside the vehicle. Despite their requests for help, he did not take any steps to save them. Fortunately the persons who are crossing the roads have rescued the defacto complainant 's family members. Hence, a complaint was lodged and the petitioner was arrested for the said offences.

(3.) Learned counsel appearing for the petitioner submitted that due to family dispute the occurrence had taken place and this false complaint has been lodged. It is only accident and that the petitioner is in judicial custody since 28/9/2025. Hence, he prayed to grant bail to the petitioner.