T. MURALI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/10/2025, for the alleged offence punishable under Ss. 296(b), 121(1), 351(3) of BNS 2023 and r/w Sec. 3 of TN Public Property (Prevention of Damage & Loss) Act, 1992 in Crime No.366 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was intercepted by the patrol duty officer for enquiry regarding his movement near a wine shop. It is alleged that the petitioner quarrelled with the police constable and during the quarrel, abused him with filthy language, pulled his shirt and also damaged the side mirror of the vehicle. 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 the petitioner was arrested and he is in judicial custody since 25/10/2025. Hence, he prayed for grant of bail to the petitioner.