NAKUL MANDAL Vs. STATE

JUDGEMENT

(1.) The petitioners/A2 & A4, who were arrested and remanded to judicial custody on 15/12/2025 for the alleged offences under Ss. 296(b), 115(2), & 103(2) of the Bharatiya Nyaya Sanhita, 2023, in Crime No.429 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the deceased is the brother of the defacto complainant. The deceased and the accused persons were residing in the same house prior to the date of occurrence. On 14/12/2025 the accused persons were sitting together and at that time, a quarrel arose among them. During the altercation, some of the accused caught hold of one of the accused and pushed him, causing him to fall on the plate of food. As a result, the deceased scolded them using abusive and obscene language and a quarrel arose among them. Suddenly A1 attacked the defacto complainant's brother with a knife. He sustained grievous injuries and was admitted to the hospital where he died despite receiving medical treatment. Hence the case.

(3.) The learned counsel appearing for the petitioners submitted that the co-accused in this case has already been enlarged on bail. It is further submitted that the petitioners are innocent and they have been falsely implicated in this case and they never indulged in any such activities as alleged. They are ready to abide by any condition and they are in judicial custody since 15/12/2025. Hence, he prays to grant bail to the petitioners.