MANIMARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/9/2025 for the offences punishable under Ss. 296(2), 115(2), 118(1), 103 and 351(3) of BNS, in Crime No.597 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the defacto complainant's husband, who is a practising advocate, went for early morning walk, she received an information that her husband is being attacked by some unknown persons with sticks and stones. Immediately the defacto complainant went to the occurrence place, the petitioner and other accused persons threatened her with dire consequences. 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 in judicial custody from 4/9/2025. Hence, he seeks bail to the petitioner.