SARAVANAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/10/2025 for the offences punishable under Ss. 25(1B)(b) of Arms Act and Sec. 351(3) of BNS, in Crime No.533 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 19/10/2025, the respondent police received information that the petitioner, armed with a sickle, was wandering at the crematorium in Kadayanallur on Periyaru Road, and when the police questioned him in this regard, the petitioner threatened the police party with dire consequences. 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 19/10/2025. Hence, he seeks bail to the petitioner.