GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/10/2025 for the offences punishable under Ss. 103(1), 324(5), 332(c) and 351(3) of BNS, 2023 @ 103(1), 351(3) of BNS, 2023 and Sec. 3(1) of TNPPDL Act, in Crime No.719 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the deceased in this case namely Sivakumar, was alleged to have developed an extramarital relationship with the wife of the petitioner herein. Hence, on the date of the alleged occurrence, the petitioner is said to have gone to the house of the deceased and assaulted him indiscriminately with a wooden log and committed murder and also caused damaged to the car. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case and that he is judicial custody since 27/10/2025. He further submitted that the petitioner has no previous case and that due to continuous provocation arising out of the alleged illegal intimacy, the occurrence took place and that the investigation has been completed. Hence, he prays for grant of bail to the petitioner.