MANIKANDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/10/2025 for the offences punishable under Ss. 147, 148, 353, 324, 307, 506(ii) of IPC and 3(1) of Prevention of Damage to Public Property Act, 1984, in Crime No.1297 of 2017 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the accused persons restrained the police officials from performing their duty by showing deadly weapons, and further damaged public vehicles, causing hindrance to the public. Thereafter, the accused persons assaulted one victim who questioned them about their illegal acts. 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 24/10/2025. Hence, he seeks bail to the petitioner.