PALANICHAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Court made the following order :- The petitioner, who was arrested and remanded to judicial custody on 14/11/2025 for the offences punishable under Sec. 108 of BNS, 2023 (Corresponding to Sec. 306 of IPC), in Crime No.368 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had allegedly demanded repayment of a loan obtained by the petitioner's brother, the deceased Manikandan, and had further deceived him in relation to the procurement of a dealership. It is alleged that, on account of the said acts, the deceased committed suicide by hanging in his house on 14/11/2025. Hence, the case.

(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. He further submitted that the petitioner is in judicial custody from 14/11/2025. Hence, he seeks bail to the petitioner.