RAJA Vs. STATE

JUDGEMENT

(1.) The petitioners/A1 & A2, who were arrested and remanded to judicial custody on 27/11/2025 for the alleged offences under Ss. 106(1), 61(2), 281, 103(1) of the Bharatiya Nyaya Sanhita, 2023, in Crime No.380 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that one Raghupathi, who is working as a catering worker, on 21/11/2025 at about 11.00 a.m., went to his work in his vehicle bearing Registration No. TN 24 BH 6684 (Hero Splendor). While he was proceeding near the bridge over the Thenpennai River at Ennaikkolpudur on the National Highway Road, a Hyundai Santro car bearing Registration No. TN 01 Q 7890 came from behind and hit Raghupathi and thereafter fled from the place of occurrence. As a result of the accident, Raghupathi succumbed to the injuries. Hence the case.

(3.) The learned counsel appearing for the petitioners submitted that originally the petitioners have nothing to do with the alleged offence and a false case has been foisted against them for statistical purpose. The petitioners were in no way connected with the alleged offence and their names were not found in the FIR. The petitioners were remanded to judicial custody on 27/11/2025 and they are in custody till date. He further submitted there is no previous case is pending against the petitioners and investigation is also completed. Hence, he prays to grant bail to the petitioners.