M. RAMESH Vs. STATE OF OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who were arrested and remanded to judicial custody on 14/10/2025, for the offence punishable under Ss. 103(1), 109, 118(1), 296(b) of BNS, in P.R.C.No.01 of 2026, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner herein is the son-in-law of the defacto complainant and deceased herein is the son of the defacto complainant. The petitioner developed quarrel with the defacto complainant and also threatened him by showing knife. The deceased came there to question the petitioner and at that time, the petitioner stabbed the deceased and committed murder. Hence, the present case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been in custody since 14/10/2025 and has been falsely implicated in this case. He further submitted that the deceased continuously abused the petitioner, which provoked him. Hence, he prays to grant bail to the petitioner.