SARAVANAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 3/1/2026 for the offences punishable under Ss. 288 and 105 of BNS, 2023 and Ss. 9 (B) (1) (a) of Indian Explosive Acts, 1884 in Crime No.01 of 2026 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioners herein are owner and supervisor of the crackers cap wick manufacturing factory situated in S.No.1250, Sirukulam Village, Sattur Taluk and due to the negligence of the petitioners on 2/1/2026 at about 04.45 pm fire broke out in the factory and two employees died with burnt injuries on the spot. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are an innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and she is in judicial custody from 3/1/2026. Hence, he seeks bail to the petitioners.