VISVESHWAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/11/2025 for the offences punishable under Ss. 296(b), 115(2), 118(1), 324(4), 329(4), 309(4), 311, 351(3) of BNS in Crime No.583 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner herein is that, the petitioner joined hand with three other accused trespassed into the house of the defacto complainant, attacked her with knife, damaged the household properties and taken away 2 sovereigns of gold chain; that further they threatened the defacto complainant of dire consequences. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 20/11/2025; that the co-accused was already granted bail by this Court, vide order dtd. 9/12/2025 in Crl.O.P.No.33570 of 2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.