M. SASI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/12/2025 for the offences punishable under Sec. 194 of BNSS altered into Sec. 103 of BNS in Crime No.357 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, based on the written complaint given by the younger daughter of the deceased, it is alleged that on 26/12/2025, the deceased fell down the staircase and was taken for treatment at Grace Hospital, Kalukuttom. On the next day, at about 9.15 p.m., while drinking water along with rice gruel, he suddenly died due to shortness of breath. 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 petitioner is in judicial custody from 30/12/2025. Hence, he seeks bail to the petitioner.