N.GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 22/10/2025 and 5/11/2025 respectively for the alleged offences punishable under Sec. 191(1), 191(2), 126(2), 109(1) and 351(2) of BNS, in Crime No.500 of 2025 on the file of the respondent police, seek bail.

(2.) The allegation against the petitioners is that, the petitioners joining hands with other accused, attacked the defacto complainant with Aruval and caused severe injuries. Hence, complaint has been lodged and the petitioners were arrested.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are an innocent persons and they have been falsely implicated in this case. He would further submit that the petitioners were arrested and they are in judicial custody from 22/10/2025 and 5/11/2025 respectively and ready to abide by any conditions that may be imposed by this Court. He further submitted that though 1 previous case is being cited against the petitioner/A7 herein, he is already on bail, and the nature of the offence is also not similar in nature. There are no previous cases against the other petitioners/A8 &A9. Hence, he prayed for grant of bail to the petitioners.