VYAHULA JAMES Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/12/2025 for the offences punishable under Ss. 109 and 296 of BNS, 2023 in Crime No.455 of 2025 on the file of the respondent seeks bail.

(2.) The case of the prosecution is that the petitioner herein is said to have attacked the defacto complainant and also abused him in filthy language. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 22/12/2025. Hence, he seeks bail to the petitioner. He further submitted that the name of the petitioner has been wrongly mentioned in the cause title as Vyhula James instead of Vyahula James and hence, the same is incorporated.