AJITH KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/1/2026 for the offences punishable under Ss. 109(1), 115(2), 118(1), 131, 296(b) and 351(3) of BNS, Sec. 3(1) of TNPPDL Act and Sec. 4 of TNPWH Act, in Crime No.37 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner came to the house of the defacto complainant's son-in-law and asked about him to his mother and assaulted the mother of son-in-law with hands and caused injuries. Hence, the case.

(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 17/1/2026. Hence, he seeks bail to the petitioner.