SABARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/11/2025 for the alleged offence under Sec. 115(2), 126(2), 296(b), 311, 351(3) of BNS Act, 2023 in Crime No.280 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner along with other accused picked up a quarrel with the defacto complainant and his brother and allegedly robbed a sum of Rs.250.00 at knife point. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and was in judicial custody since 23/11/2025. He further submitted that this Court has already granted bail to the co-accused in Crl.O.P.No.35343 of 2025 on 26/12/2025 and he is ready to abide by any conditions that may be imposed by this Court and ready to cooperate with the investigation. Hence, the learned counsel prays to grant bail to the petitioner.