EDWIN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/A8, who was arrested and remanded to judicial custody on 9/9/2025 for the offences punishable under Ss. 296(b), 190, 103(2) and 351(3) of BNS, in Crime No.367 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to pathway dispute between the defacto complainant's family members and the 1st accused's family members, the petitioner and other accused persons waylaid the defacto complainant's husband and assaulted him with deadly weapons and caused injuries due to which he died. 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 in judicial custody from 9/9/2025. Hence, he seeks bail to the petitioner.