ABDUL LATHEEF Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/2/2026 for the alleged offence punishable under Sec. 296(b), 75(1)(i) of BNS r/w 4 of TNPHW Act, in Crime No.62 of 2026 on the file of Respondent Police, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that on 11/2/2026, at about 08.15p.m., while the de-facto complainant's daughter was travelling in a private bus boarded at Gudiyatham bus stand, the petitioner/accused behaved obscenely and used abusive language towards her. Hence, the case was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that the petitioner is in incarceration from 11/2/2026 and he is ready to co-opearate for the investigation. He further submitted that the petitioner is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prayed for grant of anticipatory bail to the petitioner.