MURUGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/8/2025 for the offences punishable under Ss. 126(2), 103(1) of BNS Act, 2023 @ 103(1), 126(2), 232, 296(b), 351(3) and 49 of BNS Act, 2023, in Crime No. 473 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to a quarrel between the parties, A-1 murdered the son of the defacto complainant using a knife and a sickle. 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 co-accused have already been granted bail and that the petitioner is in judicial custody from 12/8/2025. Hence, he seeks bail to the petitioner.