SURYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner and the defacto complainant's son are friends and due to previous enmity, on the date of alleged occurrence, the petitioner joined hands with other accused went to the house of the defacto complainant and threw a petrol bomb at the house. Since the house was closed at the time, the occupants escaped in the incident. It is further alleged that due to the said occurrence, the front gate of the defacto complainant's house was got damaged. Hence, the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner was arrested only on suspicion and that no one is injured in this case. He further submitted that the petitioner is in judicial custody from 8/10/2025. Hence, he prayed for grant of bail to the petitioner.