MUTHUPANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/1/2026 for the offences punishable under Ss. 296(b), 132, 351(3) of BNS, 2023 and Sec. 25(1A) of Arms Act, in Crime No.89 of 2026 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the petitioner herein is said to have illegally found in possession of a sword in a public place and thereby caused disturbance to the general public. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution. 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 18/1/2026. Hence, he seeks bail to the petitioner.