DEVENDRAN RAJAVEL Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 21/10/2025 for the offences punishable under Ss. 329(4), 296(b), 115(2), 121(1), 132, 351(3) of BNS and Sec. 3 of TN Medicare Service Persons & Medicare Services Institutions (Prevention of Violence & Damage or Loss to the Property) Act, 2008, in Crime No.731 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against these petitioners is that, these petitioners joining hands with other accused attacked duty Doctor while serving in the Government Hospital, alleging that no proper treatment was given to one of the patient. Hence he was arrested.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in this case and the petitioners is in judicial custody since 21/10/2025; and that the petitioners is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioners.