R.HARIPRASATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/7/2025, for the alleged offence punishable under Ss. 296(b), 115(2), 351(3), 109 of BNS (Ss. 294(b), 323, 506(II), 307 of IPC), in Crime No.252 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that he is alleged to have threatened members of the public and also attacked the defacto complainant with a deadly weapon, however, no serious injuries were caused to the defacto complainant. Hence this case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 13/7/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.