PRABU DEVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/9/2025 for the alleged offence under Ss. 296(b), 115(2), 118(1) & 103 of B.N.S., in Crime No.184 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 23/9/2025 at about 5.00 p.m., the brother-in-law of the defacto complainant along with one Kumar were proceeding in a bike, near Erukkampattu Village, the petitioner drove his car in rash and negligent manner. When they questioned about the same, the petitioner abused them in filthy language. In furtherance at about 8.00 p.m., the petitioner came to the place of the defacto complainant, assaulted her husband Aandi on his head by using axe and thereby caused fatal injury. Hence, a case has been registered.

(3.) Earlier this Court dismissed the bail application of the petitioner on on the ground that the investigation is pending. Now, investigation is concluded and final report is also filed and the same is also committed as sessions case in S.C.No.15 of 2026 on the file of the Additional District Judge, Kallakurichi. Since, there is a change in circumstances, the learned counsel for the petitioner prays to grant bail to the petitioner.