BALAMURUGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/10/2025 for the offences punishable under Ss. 20, 30 & 25(1)(a) of Arms Act, 1959, in Crime No.818 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused persons were found in possession of 80cm(tail) lethal weapon with an intention to commit crime. 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 20/10/2025. Hence, he seeks bail to the petitioner.