KARTHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/8/2025, for the offences punishable under Ss. 296(b), 103(1) of BNS, 2023 in Crime No.147 of 2025 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that this petitioner is the son of the deceased who developed a quarrel with the mother and thereafter, while she was alone in the house, the petitioner came with a knife and slit her throat and committed murder. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is in custody from 15/8/2025, investigation is completed and petitioner is not having bad antecedents, and prayed for the grant of bail to the petitioner.