C. MANOJ KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/2/2026 for the alleged offences under Ss. 126(2), 296(b), 115(2), 118(1), 79, 351(3) of B.N.S. in Crime No.45 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that both the petitioner and the defacto complainant, being Doctors by profession, were known to each other, that the petitioner is alleged to have abused the defacto complainant in filthy language, assaulted her and also threatened her with dire consequences. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent and he has been falsely foisted in the present case and that he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the Petitioner.