SERAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/10/2025, for the alleged offence punishable under Ss. 296(b), 118(1), 109(1) of BNS in Crime No.257 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner attacked the de facto complainant with a knife and caused severe injuries. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is in custody from 14/10/2025, and he is not having any previous cases pending against him. He further submitted that the injured has been discharged from the hospital. Hence, he prayed for grant of bail to the petitioner.