SATHAM HUSSAIN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/10/2025 for the offences punishable under Sec. 303(2) of BNS Subsequently, the Sec. were altered as under Ss. 303(2) and 317(2) of BNS, in Crime No.391 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, on 27/9/2025, the petitioner and the other accused persons had stolen the diamonds from the defacto complainant's pocket, and upon alighting from the bus, he found that the diamonds were missing. 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. She further submitted that co-accused had already been granted bail by this Court in Crl.OP(MD).No.20813 of 2025 dtd. 20/11/2025. She further submitted that the petitioner is in judicial custody from 25/10/2025. Hence, she seeks bail to the petitioner.