ARUNPANDIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/12/2025 for the offences punishable under Ss. 303(2) and 317(5) of BNS, 2023, in Crime No.1164 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of the defacto complainant's two wheeler which was stolen by somebody. 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 A1 mortgaged the two wheeler to the petitioner and suppressed the fact that the same was a stolen property. The petitioner is in judicial custody from 28/12/2025. Hence, he seeks bail to the petitioner.