KESAVAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/11/2025 for the offences punishable under Ss. 118(1) BNS 2023 @ 296(b), 115(2), 118(1) and 109(1) of BNS, 2023 r/w. 83(2) of Juvenile Justice Act @ 296(b) and 103(1) of BNS, 2023 r/w. Sec. 83(2) of the Juvenile Justice Act, 2015 in Crime No.338 of 2025 on the file of the respondent seeks bail.

(2.) The case of the prosecution is that the petitioner herein and other accused are said to have attacked the defacto complainant with wooden log and thereby, committed the murder of the deceased. 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 19/12/2025. Hence, he seeks bail to the petitioner.