VINNARASU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/1/2026 for the offences punishable under Ss. 296(b), 115(2), 118(1) and 351(2) of BNS Act r/w Sec. 3 of TNPPDL Act, in Crime No.17 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that, due to a wordy quarrel, the petitioner assaulted the defacto complainant with a wooden log, causing injuries to him, and also damaged a table and chair, causing damage to the tune of Rs.2,000.00. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and that he has committed any offence as alleged by the prosecution. He further submitted that the petitioner is in judicial custody since 9/1/2025 and that he is ready to abide by any conditions that may be imposed by this Court. Hence, he prays for grant of bail to the petitioner.