KEERTHIVASAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/12/2025 for the offences punishable under Ss. 296(b), 115(2), 109 of BNS Act @ Sec. 105, 115(2), 296(b) of BNS Act, in Crime No.91 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he joined hands with other accused, attacked the deceased using a wooden log and other deadly weapons and caused severe injuries. It is alleged that the deceased did not take treatment and was admitted to the hospital only after 14 days, pursuant to which a complaint was lodged. Subsequently, the injured succumbed to the injuries and the case was altered into an offence of culpable homicide not amounting to murder. Hence, a complaint was lodged and the petitioner was arrested.

(3.) Learned counsel appearing for the petitioner submitted that already arrested accused who were in custody for a long period were released on bail. He further submitted that the deceased did not die due to the injuries allegedly sustained in the occurrence, but due to other health issues as recorded in the death report. Hence, he prayed to grant bail to the petitioner.