SADAM HUSSEIN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/1/2026 for the offences punishable under Sec. 118(1) of BNS, 2023, r/w Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, in Crime No.07 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there was a dispute between the petitioner and his wife. During the wordy quarrel between them, hot water was poured on their son thereby causing fire injury. 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 7/1/2026. Hence, he seeks bail to the petitioner.