VARADHARAJAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/Accused No.4, who was arrested and remanded to judicial custody on 23/9/2025 for the offences punishable under Ss. 189(2), 296(b), 109, 3(5), 103(1) of BNS in Crime No.276 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant is the brother of the deceased. The deceased was doing drummer work under the control of A2. A2 had not given salary amount to the deceased. Due to which, on 17/9/2025 at about 3.00 p.m, the defacto complainant and the deceased went to the occurrence place for asking the said amount from A2. At that time, A2 along with other accused persons were consuming brandy. The deceased asked his amount from A2. Following which Al abused the deceased in filthy language and assaulted with wooden log on his left hand and A3 assaulted him with stone on the body and A5 and A4/ petitioner trampled him on his stomach and other accused stabbed him with hands on his face and caused injuries. Further the deceased rushed to the hospital by the ambulance and on complaint the case was registered against the petitioner and he died due to the grievous injuries on the next day at 5.00 a.m . Hence, this case.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he has been arrested and he is languishing in jail from 23/9/2025. Therefore, he prays for grant of bail.