TAMILARASAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/1/2025 in S.C.No.180 of 2025 on the file of the learned II Additional District Judge, Salem for the offences punishable under Ss. 238, 240, 109(1) of BNS and 77 of Juvenile Justice (Care and Protection of Children) Act, 2015 @ 238(a), 103(1) of BNS Act and 75 of Juvenile Justice (Care and Protection of Children) Act, 2015, seeks bail. The earlier bail applications of the petitioner were dismissed by this Court, vide orders dtd. 3/6/2025 and 29/8/2025 in Crl.O.P.Nos.16046 and 23835 of 2025, respectively.

(2.) The allegation against this petitioner is that, the petitioner had an illicit affair with the mother of the deceased child; that on the date of occurrence, while the petitioner was present in the house with the mother of the deceased, the deceased child began to weep, which enraged the petitioner, thereby the petitioner assaulted the child by thrashing the child against the wall, as a result of which, the child succumbed to injuries and died. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 24/1/2025; that the investigation of the case was completed and case is committed and pending in S.C.No.180 of 2025 and posted for framing of charges; and that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioner.