M. MARIAPPAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/9/2025 for the offences punishable under Ss. 296(b) and 103 of BNS, in Crime No.76 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the deceased is the son of the petitioner/A1. Due to family dispute, the petitioner stabbed his son using knife and he died on the spot. 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 because of this case, the petitioner was removed from service and he is in judicial custody from 10/9/2025. Hence, he seeks bail to the petitioner.