ARIVAZHAGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/10/2025 for the offences punishable under Ss. 296(b), 308(5), 351(3) of BNS r/w 25(1B)(b) of Arms Act, 1959, in Crime No.480 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners threatened the defacto complainant using Aruval and demanded money and also stolen Rs.500.00from the defacto complainant's shirt pocket. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 20/10/2025. Hence, he seeks bail to the petitioners.