ABDULLAHN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/10/2025, for the alleged offence punishable under Ss. 115(2), 118(1), 191(2), 191(3), 296(b), 351(3) of BNS 2023 & 109, 115(2), 118(1), 191(2), 191(3), 296(b), 351(3) of BNS, 2023, in Crime No.231 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that this petitioner joined with other accused, who are auto drivers, attacked the defacto complainant with knife due to previous enmity, caused 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 9/10/2025 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.