PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/6/2026 for the alleged offences under Ss. 118(2), 296(b) and 351(3) of BNS in Crime No.521 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners abused the de facto complainant in filthy language and also attacked him. Due to which, he sustained injuries. Hence, the case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in the present case and that they have not committed any offence as alleged by the prosecution. He further submitted that the petitioners are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the Petitioners.