VENKATESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/1/2026 for the alleged offences punishable under Ss. 126(2), 296(b), 109(1), 3(5) of BNS, Act in Crime No.24 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that, he joined hands with other accused involved in attacking the defacto complainant with knife and caused severe injuries. Thereafter, the victim was admitted to the hospital and, from the hospital, the complaint was lodged. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is a student, aged 18 years, and that he has been falsely implicated in this case for statistical purpose. He further submitted that the petitioner has no previous case except this case and another case in which he was shown as arrested on the same day. He further submitted that he is ready to co-operate with the investigation. Hence, he prays to grant bail to the petitioner.