SURESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/10/2025 for the offences punishable under Sec. 115(2), 118(1), 189(2), 296(b), 329(4), 351(3) of BNS and 3(1) of TNPPDL Act, in Crime No.721 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 trespassed into the house for the defacto complainant and attacked the defacto complainant with Aruval due to which he sustained injuries and also damaged the household articles. 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 29/10/2025. Hence, he seeks bail to the petitioner.