KANNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 14/11/2025 for the offences punishable under Ss. 194 of BNSS, 2023, altered into Sec. 108 of BNS, 2023 in Crime No. 236 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the defacto complainant's son, Velmurugan, is said to have quarrelled with his wife, and when his daughter intervened, he assaulted her, resulting in internal injuries. Distressed that he had beaten his own daughter, Velmurugan allegedly poured kerosene on himself and set himself on fire. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent person and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are in judicial custody from 14/11/2025. Hence, he seeks bail to the petitioner.