SHAMPRAVEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/12/2025 for the offence punishable under Sec. 25(1)(A) of the Arms Act, in Crime No.377 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police were on patrolling duty, the petitioner along with other accused was found to be in illegal possession of sward and threatened the general public. 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. He further submitted that the petitioner is ready to abide any condition to be imposed by this Court. Hence, he seeks bail to the petitioner.