AJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/10/2025, for the offence punishable under Ss. 296(b), 115(2), 118(1), 109(1), 351(3) of BNS in Crime No.291 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is the son of the defacto complainant and due to enmity, petitioner abused the defacto complainant in filthy language and also attacked with knife, due to which, defacto complainant sustained injuries on chest. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prayed for grant of bail to the petitioner.