GANESAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/11/2025 for the offences punishable under Ss. 296(b), 75(1)(i) of BNS, 2023, in Crime No.91 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the accused went to the defacto complainant's house, put his left arm around her neck, and inappropriately touched her chest. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that there is previous enmity between the petitioner and the defacto complainant's family and the petitioner is in judicial custody from 20/11/2025. Hence, he seeks bail to the petitioner.