MANITHAVASU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/10/2025 for the offences punishable under Ss. 191(2), 191(3), 329(4) & 103(1) of BNS Act, in Crime No.252 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had entered into the house of the defacto complainant and attacked them with Aruval, due to which, they sustained injuries and thereafter, the son of the defacto complainant died. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that co-accused had already been granted bail by this Court in Crl.OP(MD).No.22311 of 2025 dtd. 5/12/2025. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 3/10/2025. Hence, he seeks bail to the petitioner.