KARTHICK Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/2/2026 for the offences punishable under Sec. 324(5) of BNS and Sec. 4 of the TNPPDL Act, in Crime No.52 of 2026, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner and other accused persons set fire to the fishing boat along with fishing net causing damage worth about Rs.6,60,000.00. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 9/2/2026. Hence, he seeks bail to the petitioner.