MUTHUKANNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/11/2025 for the offences punishable under Sec. 303 (2) of BNS, in Crime No.76 of 2025 on the file of the respondent police, seeks bail.

(2.) The prosecution's case is that the petitioner along with other accused persons broken the container and stolen cables worth about Rs.1,50,000.00. 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 ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 28/11/2025. Hence, he seeks bail to the petitioner.