KALI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2025 for the alleged offence under Ss. 126(2), 296(b), 309(6), 311, 118(1), 351(3) of BNS r/w. 4 of TNPHW Act in Crime No.394 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is alleged to have joined hands with other accused, waylaid the defacto complainant, and snatched his mobile phone. Hence the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that for the purpose of detaining the petitioner under Act 14 of 1982, this false case has been registered against him. The petitioner has been in custody since 23/10/2025 and is ready to abide by any stringent conditions that may be imposed by this Court. He further submitted that regarding the previous cases, 4 cases ended in aquittal. Hence, he prays to grant bail to the petitioner.