VIGNESWARA BALA PANDIYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/9/2025 for the offences punishable under Sec. 103(1) of BNS, in Crime No.168 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the defacto complainant is the younger daughter of the deceased. The deceased was a Government Retired nurse and she was under care of their daughters and the deceased was 77 years old. A1 is the elder daughter of the deceased and usually she was slept in her elder daughter's house on upstair. Subsequently, on 1/9/2025 at about 06.20 a.m., the defacto complainant's sister/A1 called over phone to the defacto complainant and informed that she found her mother's dead body at upstair of the house with blood injuries on the left side head and covered with sand. Further, the defacto complainant went to the occurrence place and found her mother's body and she has given a complaint, the case was registered under Sec. 103(1) BNS against unknown persons.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he 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 he is in judicial custody from 30/9/2025. Hence, he seeks bail to the petitioner.