SUNDARAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/8/2025, for the alleged offence punishable under Ss. 296(b) and 105 of BNS in Crime No.245 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 25/8/2025 the petitioner developed quarrel with the deceased and attacked her with hands and legs, when the defacto complainant intervene, petitioner used the iron rod and attacked the defacto complainant on his face and also on the stomach, which results severe injury to both the defacto complainant as well as the deceased. Later on deceased was admitted in hospital and succumbed to the injuries. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 25/8/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.