RAJINIKANTH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/10/2025 for the offences punishable under Sec. 289 and 105 of BNS, in Crime No. 226 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner is the Supervisor of the company, namely, 'Azhagiri Paper Mill', where the defacto complainant's son was working. While cleaning the blockage, poisonous gas released due to which one person died and two injured. 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 an employee to the company and A1, who is the owner of the company was already granted anticipatory bail. Further, the petitioner is in judicial custody from 15/10/2025. Hence, he seeks bail to the petitioner.