MAHARAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/8/2025 for the offences punishable under Ss. 296(b) and 103(1) of BNS, in Crime No.300 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he demanded money from the deceased for consuming liquor. When the deceased refused, a wordy quarrel ensued, during which the petitioner allegedly abused and assaulted the deceased with a spade, as a result of which the deceased died on the spot. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case and that he is judicial custody since 8/8/2025. He further submitted that the petitioner has no previous case and that the investigation has been completed. Hence, he prays for grant of bail to the petitioner.