B. VIGENESH Vs. STATE

JUDGEMENT

(1.) The petitioners herein, who were arrested and remanded to judicial custody on 1/6/2025 in P.R.C.No.15 of 2025 on the file of the learned Judicial Magistrate, Cheyyar, Tiruvannamalai, for the offences punishable under Ss. 103 @ 191(2), 191(3), 115(2), 137(2), 103(2) and 190 of BNS in Crime No.117 of 2025, registered on the file of the respondent police, seek bail. The earlier bail application of the petitioners was dismissed by this Court, vide order dtd. 19/9/2025 in Crl.O.P.No.25884 of 2025 on the following reasons:

(2.) The learned counsel for the petitioner submitted that the co-accused was released on bail; that the investigation of the case was completed and final report also filed and the petitioners are in judicial custody since 1/6/2025, he prays to grant bail to the petitioners.

(3.) Heard the learned Government Advocate (Crl. Side) appearing for the respondent.