RAGUL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/10/2025 for the offences punishable under Ss. 191(2), 191(3), 296(b), 115(2), 118(1), 351(3) and 109(1) of BNS in Crime No.326 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/10/2025 at about 10:00p.m., on account of previous enmity, the petitioner along with other accused entered into wordy quarrel with the defacto complainant and his friends; that thereby, abused and assaulted them with knife. 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 22/10/2025; that the co-accused were already granted anticipatory bail by this Court, vide order dtd. 28/10/2025 in Crl.O.P.No.29195 of 2025; that the injured discharged from the hospital and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.