GURUSAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/1/2026 for the offences punishable under Ss. Sec. 137(2), and 96 of BNS Act altered to 137(2), 96,238,49 of BNS in Crime No.164 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner is the brother of the A1 in this case. It is alleged that A1 had kidnapped the victim girl who is aged about 15 years and after kidnapping her from the place they contacted this petitioner to help them to take the victim to another place and accordingly the petitioner also helped A1. Thereafter, the victim girl was taken to Bangalore and so far the victim girl was not yet secured. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner was not aware of the whereabouts of the victim and they has also furnished the last known address of the victim and the petitioner is in judicial custody from 21/1/2026 and ready to co-operate with the investigation and prays to grant bail.