VISHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/10/2025 for the offences punishable under Ss. 309(4) and 311 of BNS, in Crime No.628 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had waylaid the defacto complainant by showing knife and asked him to give money from his pocket and the same was refused by the defacto complainant. Further, the petitioner along with other accused persons had taken a sum of Rs.5,500.00 from the pocket of the defacto complainant. Hence, the complaint.

(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 31/10/2025. Hence, he seeks bail to the petitioner.