KAVIYARASAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/9/2025 for the offences punishable under Ss. 103(1), 351(3), 238(a) of BNS, subsequently altered into 103(1), 351(3), 238(a), 49 and 191(3) of BNS, in Crime No. 384 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that while the defacto complainant and her cousin were on their way home, they saw two persons assaulting someone with a sickle. Thereafter, the defacto complainant was shocked to see her mother screaming that some persons were killing her son-in-law. The defacto complainant then went to her mother and enquired, and came to know that the accused persons had killed her husband and were carrying his head in their hands. 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 co-accused has already been granted bail and that the petitioner is in judicial custody from 4/9/2025. Hence, he seeks bail to the petitioner.