SETHURAMAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/1/2026 for the alleged offences punishable under Sec. 126(1), 296(b), 132, 351(3) of BNS r/w 7(1)(a) of CLA Act and Sec. 25(1A) of Arms Act, in Crime No.2 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he was found in possession of knife and also threatened the general public with dire consequences, and on patrol duty, the police saw him and arrested the petitioner and he has been in judicial custody since 3/1/2026.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated for the statistical purpose and that he is ready to co-operate with the investigation. Hence, he prays to grant bail to the petitioner.