A. VELU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/11/2025, for the offence punishable under Ss. 329(4) and 75 of Bharatiya Nyaya Sanhita, 2023-Sec. in Crime No.823 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the defacto complainant, who is working as the Lab Technician in the Clinic was staying in the room in the upstairs of the Clinic and on the date of occurrence, the petitioner, who is working as a Watchman in the Clinic under the guise of giving food came to her room at 10.30.p.m., and tried to misbehave with her by touching her inappropriately. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prayed for grant of bail to the petitioner.