MUTHUSUDALAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/11/2025 for the offences punishable under Ss. 294(b), 325, 307 and 506(ii) of IPC and Sec. 4 of TNPHW Act, in Crime No.358 of 2015 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner abused the defacto complainant in filthy language, assaulted her causing injuries, attempted to murder and also threatened her with dire consequences. Hence, the complaint. Thereafter, the respondent Police filed a charge sheet in P.R.C.No.118 of 2025 and the same is pending at the committal stage before the learned Judicial Magistrate No.I, Thoothukudi.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He further submitted that due to health issue, the petitioner was not able to attend hearing. Hence, NBW was issued against him and the same was executed on 26/11/2025. Further, the petitioner is willing to abide by any conditions that may be imposed by this Court. Hence, he seeks bail.