GANESAPANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/1/2026 for the offences punishable under Ss. 331(3), 331(4) and 305(a) of BNS 2023, in Crime No.4 of 2026 on the file of the respondent police, seeks bail.

(2.) The prosecution alleges that the petitioner manufactured crackers without a valid licence, pursuant to which the revenue authorities seized the same and sealed the premises. It is further alleged that the petitioner unlawfully broke open the sealed premises and removed the crackers, giving rise to the present 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 co-accused had already been granted bail. 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 14/1/2026. Hence, he seeks bail to the petitioner.