DEEL IMTHIYAS Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/9/2025 for the alleged offence punishable under Ss. 333, 296(b), 351(3), 109 BNS r/w 4 of TNPHW Act and under Sec. 3 of TN Public Property (Prevention of Damage & Loss) Act, in Crime No.254 of 2025, seeks bail.

(2.) The allegation against the petitioner is that, due to previous enmity, he entered into the house of the defacto complainant, threatened her with dire consequences, and also attempted to stab her. Hence, the complaint.

(3.) Earlier, this Court dismissed the bail petition in Crl.OP.No.27226 of 2025 dtd. 8/10/2025 on the ground that the investigation had not yet been completed.