RAGUL GANDHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2025 for the offences punishable under Ss. 103(1) of BNS, in Crime No. 478 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous dispute between the deceased and the mother of the petitioner, the deceased abused the mother of the petitioner, suddenly the petitioner attacked the deceased using blade, subsequently, 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 15/9/2025. Hence, he seeks bail to the petitioner.