MARUTHURAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/11/2024 for the offences punishable under Ss. 103 & 118(1) of BNS altered into Ss. 103, 61(2), 191(2), 191(3), 109, 351(3), 190, 296(b), 3(5) of BNS, in Crime No.424 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner and other accused persons assaulted the deceased using aruval and caused injury on his neck and abused him and threatened him with dire consequences. 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 in judicial custody from 20/11/2024. Hence, he seeks bail to the petitioner.