YASIN BASHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/9/2025, for the offence punishable under Ss. 324(4) and 351(3) of BNS Act r/w Sec. 3 of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992, in Crime No.343 of 2025, registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the on account of previous enmity, the petitioner had pelted stones in the de facto complainant's house; that thereby broke the glass of her vehicle and threatened her with dire consequences. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that this Court had already dismissed the bail application of the petitioner in Crl.O.P.No.26841 of 2025 dtd. 26/9/2025 on the ground that the petitioner has previous cases. He further submitted that the cases referred to in the earlier order are all old cases, and the petitioner has been falsely implicated in the present case. Hence, he prays to grant bail to the petitioner.