ANBUMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/10/2025 for the alleged offence punishable under Ss. 191(2), 191(3), 296(b), 115(2), 118(1), 351(3) and 232(1) of BNS, in Crime No.466 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is ranked as A1 in this case, Since the defacto complainant was a witnesses in another case, it is alleged that the petitioner joined hands with other accused, attempted to prevent him from deposing against the petitioner, and attacked him with a knife and caused severe injuries. Hence, the complaint was lodged and the petitioner was arrested,

(3.) Learned counsel appearing for the petitioner submitted that although injuries were caused to the defacto complainant, he was discharged from the hospital on the very same day. He further submitted that though the petitioner has five previous cases, all of them are not serious in nature. He further submitted that the petitioner is in judicial custody since 25/10/2025. Hence, he prayed to grant bail to the petitioner.