VIGNESHWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner/A6, who was arrested and remanded to judicial custody on 2/9/2025 for the offences punishable under Sec. 103(1) of BNS, 2023, corresponding Sec. 302 IPC, in Crime No.622 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the deceased scolded and slapped the 1st accused on 18/8/2025. In order to wreck out vengeance, all the accused have planned and murdered the deceased on 20/8/2025. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He would further submit that the petitioner is no way connected with the case, a false case has been lodged as against the petitioner. He would further submit that the petitioner is in custody from 2/9/2025. Hence, he seeks bail.