SATHEESH SATHYA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/12/2025 for the offences punishable under Ss. 318(4) r/w. 62 of BNS, in Crime No.622 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 10/12/2025, the petitioner and the other accused approached the defacto complainant to pledge certain jewels. The defacto complainant received two bangles, nine chains, and other ornaments, and upon verification, the same were found to be duplicate. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the co-accused have already been granted bail and that the petitioner is in judicial custody from 11/12/2025. Hence, he seeks bail to the petitioner.