NAGARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused in S.C.No.125 of 2025 on the file of the II Additional District Court, Arakkonam Ranipet District. The petitioner, who was arrested and remanded to judicial custody on 21/5/2025, for the alleged offence punishable under Ss. 191(2), 191(3), 329(4), 296(b), 115(2), 118(1), 109(1), 309(5), 351(3) of BNS Act, 2023 in Crime No.348 of 2025 on the file of the respondent police seeks bail.

(2.) The allegation against the petitioner is that while he was in prison, due to previous enmity, he instigated the other accused to attack the defacto complainant in this case. Accordingly, the other accused went to the place of occurrence and attacked the defacto complainant with a knife, causing severe injuries. Based on the confession statement of the arrested accused, the petitioner who was in prison was arrayed as accused and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and has been falsely implicated in this case, since he has got some previous cases. He further submitted that based on the confession statement of the arrested accused, the petitioner was added as an accused in this case and that there is no other material to connect him with the alleged offence. Hence, he prayed to grant bail to the petitioner.