YUVANESH Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused in S.C.No.869 of 2025 on the file of XX Additional city Civil Court, Chennai, The petitioner was arrested and remanded to judicial custody on 6/8/2025 for the alleged offence punishable under Ss. 103(1), 190, 191(2) and 191(3) of BNS Act, in Crime No.207 of 2025, seeks bail.

(2.) Earlier, this Court dismissed the bail petition in Crl.OP.No.32430 of 2025 dtd. 27/11/2025 considering the motive behind the occurrence and the fact that it is a case of retaliation murder.

(3.) The learned counsel for the petitioner submitted that the co-accused in this case is granted bail by the Sessions court in S.C.No.869 of 2025 on the file of the XX Additional city Civil Court, Chennai. Hence prays to grant bail to the petitioner