AJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/12/2025 for the offences punishable under Ss. 296(b), 118(1) and 351(3) of BNS, 2023, and 3(1) of TNPPDL, in Crime No.889 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 6/12/2025, the accused attempted to extort money from the defacto complainant, which was refused by the defacto complainant. Thereafter, the petitioner waylaid the defacto complainant, threatened him with dire consequences, assaulted him with iron rod and caused damage to his vehicle. As a result of which, he sustained injuries. 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 6/12/2025. Hence, he seeks bail to the petitioner.