PRABHUKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/10/2025 for the offences punishable under Ss. 126(1), 296(b) and 105 of BNS, equivalent to Sec. 339, 294(b) & 304 of IPC, in Crime No.302 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner/A1 and the co-accused have wrongfully restrained the husband of the defacto complainant and abused him using filthy language and assaulted him by using hands and legs due to which he sustained injuries and subsequently, he succumbed to death. 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 the petitioner is in judicial custody from 15/10/2025. Hence, he seeks bail to the petitioner.