DHANUSHKODI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/10/2025 for the offences punishable under Ss. 20, 25(1A) of Arms Act, 1959, in Crime No.329 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, he was found in possession of sword. Hence he was immediately apprehended and arrested in this case. Hence this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 12/10/2025; and that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioner.