PERUMAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/3/2025, for the alleged offence punishable under Ss. 118(1), 103(1) of BNS, 2023 in Crime No.71 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that this petitioner, is husband of the deceased, got into a quarrel with his wife, attacked her with an iron rod, caused severe injuries that resulted in her death. He was arrested, a final report was filed, and the case is now pending trial. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 18/3/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.