PANJAVARNAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/11/2025 for the offences punishable under Ss. 296(b), 115(2), 118(1), 109, 103(1) BNS 2023, in Crime No.231 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had abused the defacto complainant and his family members and attacked them with deadly weapons, due to which, they sustained injuries and thereafter, the mother of the defacto complainant died. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and she has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and she is in judicial custody from 18/11/2025. Hence, he seeks bail to the petitioner.