R.JEGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/9/2025, for the offence punishable under Ss. 191(2), 191(3), 329(4), 324(4), 296(b), 115(2), 303(2), 326(g) and 351(3) of BNS, 2023 in Crime No.98 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner joining hands with others had entered into the defacto complainant's premises and attacked him and also damaged the properties worth about about Rs.15.00 lakhs and also scolded and abused the defacto complainant. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is document writer and due to business rivalry, a false and exaggerated complaint has been lodged by the defacto complainant. Hence, he prays for grant of bail to the petitioner.