DHANAPAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2025, for the alleged offence punishable under Ss. 296(b), 118(1), 351(3) of BNS Act @ 296(b), 118(1), 351(3), 108 of BNS, in Crime No.539 of 2025 on the file of the respondent police seeks bail.

(2.) The allegation against the petitioner is that he joined hands with other accused, had advanced a loan of Rs.50,000.00 to the deceased. As the deceased was unable to repay the said amount, the petitioner joined hands with other accused went to the house of the deceased, forcibly dragged him into the street in in a public view, abused him in filthy language and assaulted him for non-payment of the loan amount. Unable to bear the humiliation and harassment, the deceased consumed poison. Hence, a complaint was lodged and the petitioner was arrested.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is 50% disabled person and that he is ready to abide by any conditions that may be imposed by this Court. Hence, he prays to grant bail to the petitioner.