HARISH 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. 331(4) and 305(a) of BNS/457 and 380 of IPC, in Crime No.8 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had trespassed into the Government School, Pallapatti and stolen the Computer, CPU, Speaker and projector from the Hi-tech Lab and the property is worth of Rs.30,000.00 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 willing to abide by any stringent conditions that may be imposed by this Court. He further submitted that the petitioner is in judicial custody from 11/12/2025. Hence, he seeks bail to the petitioner.