SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/1/2026 for the alleged offence under Ss. 296(b), 115(2), 118(1) & 351(2) of BNS @ 296(b), 115(2), 118(1), 351(3), 127(2), 109(1) of BNS in Crime No.28 of 2026 on the file of the respondent police, seek bail.

(2.) The allegation against the petitioners is that the petitioners and the defacto complainant are relatives and that due to previous enmity there was wordy quarrel arose between them and that the petitioners attacked the defacto complainant with wooden log and thereby caused head injury. Hence, a case has been registered and the petitioners were arrested.

(3.) The learned counsel for the petitioners submitted that they have not committed any offence as alleged by the prosecution and already there was civil dispute between the petitioners and the defacto complainant they have been falsely implicated in this case. He further submitted that this is a case and case in counter and that the petitioners are in judicial custody since 29/1/2026 and they are ready to abide by any stringent conditions that may be imposed by this