MALAIYANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/10/2025 for the offences punishable under Ss. 296(b), 132 & 351(3) of BNS (Corresponding Ss. 294(b), 353 & 506(ii)of IPC) and Sec. 25(1)(a) of Arms Act, in Crime No.458 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was creating problems in public with weapons and abused the police party using filthy language and threatened them with aruval. 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 16/10/2025. Hence, he seeks bail to the petitioner.