T. SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/4/2025 for the offences punishable under Ss. 296(b), 115(2), 191(2), 191(3), 118(1), 109(1), 103(1) of BNS, in S.C.No.364 of 2025 on the file of the Principal District and Sessions Court, Tiruchirappalli, in connection with Crime No.138 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners had murdered the father and uncle of the defacto complainant. 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 are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 28/4/2025. Hence, he seeks bail to the petitioners.