SUBRAMANIYAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 9/12/2025 for the offences punishable under Sec. 296(b), 115(2) of BNS altered into 109 of BNS and 103(2) of BNS in Crime No.1413 of 2025, registered on the file of the respondent police, seek bail.

(2.) The allegation against the petitioners is that on 6/12/2025, the petitioners herein, who are the father and son developed a wordy quarrel with the deceased in this case, who is a transgender; that thereby the petitioners herein attacked the deceased and pushed her down, due to which the deceased sustained grievous head injuries; that thereafter, she was taken to hospital and while she was under treatment in the hospital, lodged a complaint; that thereafter, she succumbed to injuries after two days. Hence, a case was registered and the petitioners were arrested.

(3.) The learned counsel appearing for the petitioners submitted that, it is not a case of pre-meditated murder; that due to a sudden quarrel, there arouse a physical altercation between the deceased and the petitioners; that no weapon is used in this case; that the petitioners herein are in judicial custody since 9/12/2025; and that the petitioners are ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioners.