RAMESH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/12/2025 for the offences punishable under Ss. 296(b), 115(2), 118(1), 351(3) of BNS, 2023 and Ss. 20, 25(1A) of Arms Act, 1959, in Crime No.126 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 17/12/2025 at about 6.30 a.m., the petitioner and other accused created a ruckus, bearing a knife and a stick, near the defacto complainant's shop. When the defacto complainant confronted them, the accused allegedly attacked him with the weapons and abused him in filthy language. 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 in judicial custody from 19/12/2025. Hence, he seeks bail to the petitioner.