BALAJI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/12/2025 for the offences punishable under Ss. 296(b), 115(2), 75(1) 75(i) (ii) & 2 of BNS, 2023, in Crime No.16 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner falsely promised to marry the defacto complainant and had physical relationship and evaded from marrying her. 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 6/12/2025. Hence, he seeks bail to the petitioner.