RAJASEKARAN Vs. RAJASEKARAN AND OTHERS STATE

JUDGEMENT

(1.) The petitioners, who was arrested and remanded to judicial custody on 31/10/2025, for the alleged offence punishable under Ss. 397, 345, 451, 34 of IPC, in Crime No.185 of 2017, on the file of the respondent police, seeks bail.

(2.) The allegation against these petitioners is that, these petitioners were earlier arrested and released on bail for the offences under Ss. 397, 345, 451, 34 of IPC. After filing of final report summons were issued and since the petitioners were not appeared, NBW was issued on 29/10/2025 and arrested on 31/10/2025. Hence this case.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are an innocent person and they have been falsely implicated in this case and no summons was served on them after filing the final report. However, he submitted that he was very much available in the address given in the final report. He would further submit that the petitioners were arrested and they are in judicial custody from 31/10/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioners.