CHINNATHAMBI Vs. STATE

JUDGEMENT

(1.) The petitioners were arrested and remanded to judicial custody on 22/11/2025 for the alleged offence punishable under Ss. 189(2), 296(b), 118(1), 351(3) of BNS 2023 and Sec. 3(1) of TNPPDL Act, 1992 in Crime No.345 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioners is that the petitioners are ranked as A2 & A4 in this case, It is alleged that the petitioners joined hands with other accused, illegally trespassed into the property and damaged the fencing and other private structures. Hence, a complaint was lodged and the petitioner was arrested,

(3.) Learned counsel appearing for the petitioners submitted that there is an existing property dispute between the parties and these petitioners had already filed a civil suit and the same is also pending. He further submitted that both parties are claiming possession and the alleged act of demolition is a false implication arising out of the civil dispute. He further submitted that the petitioners are ready to abide by any conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioners.