MARIYAPPAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 7/10/2025 for the offences punishable under Ss. 310(2) and 311 of BNS, (corresponding Ss. 395 and 397 of IPC), in Crime No.140 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners waylaid the defacto complainant and looted his mobile phone and assaulted him and threatened with dire consequences. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 7/10/2025. Hence, he seeks bail to the petitioners.