SIVARAJ Vs. STATE

JUDGEMENT

(1.) The petitioners were arrested and remanded to judicial custody on 3/11/2025 for the offences punishable under Ss. 296(b), 109 of BNS Act, 2023 in Crime No.171 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioners is that he joined hands with other accused, due to pathway dispute, attacked the defacto complainant with a knife and caused severe injuries. Hence, a complaint was lodged and the petitioner was arrested.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. He further submitted that the co-accused was also released on bail by this Court in Crl.OP.No.34415 of 2025. Hence, he prayed to grant bail to the petitioners.