RAMKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/12/2025 for the offences punishable under Ss. 191(2), 296(b), 191(3), 351(2), 109(1), 118(1) and 125 of BNS Act, in Crime No.139 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 30/11/2025, due to vehicle parking dispute, the accused persons had attacked the defacto complainant using bricks and caused head injuries and abused him in filthy language. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners 1 and 3 have already been granted interim bail by this Court on 9/1/2026. and other petitioners have already been granted bail by this Court on 2/1/2026. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court.