ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested and remanded to judicial custody on 20/11/2025 for the alleged offence punishable under Ss. 191(2), 191(3), 296(b), 118(1), 109(1) and 351(3) of BNS, in Crime No.282 of 2025, seeks bail.

(2.) The allegation against the petitioners is that due to previous enmity, the petitioners joined hands with other 8 accused and attacked the defacto complainant with a knife, causing severe injuries. Hence, the complaint was lodged and the petitioners were arrested.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners are in judicial custody since 20/11/2025. He further submitted that the co-accused was released on bail by this Court. Hence, he prayed to grant bail to the petitioner.