NAVEENKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/10/2025, for the alleged offence punishable under Ss. 296(b), 103 of BNS in Crime No.439 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he attacked the deceased with his hands and legs since there was a quarrel regarding riding of the motor cycle. Hence, the complaint was lodged and the petitioner was arrested.

(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 further submitted that no weapon was used and that the incident occurred due to a sudden quarrel, during which the petitioner attacked the deceased. He further submitted that the petitioner was arrested and he is in judicial custody since 20/10/2025. Hence, he prayed for grant of bail to the petitioner.