MANIGANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2025, for the alleged offence punishable under Ss. 126(2), 296(b), 115(2), 309(4), 311, 351(3) of BNS, in Crime No.726 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner, is that he is ranked as A3 in this case and he was involved in theft of Rs.2500.00, by joining hands with other two accused. Hence this case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person, he is aged about 21 years and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 23/10/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.