ASHOK MICHAEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who were arrested and remanded to judicial custody on 16/1/2026, for the offence punishable under Ss. 296(b), 109, 351(3) of BNS in Crime No.29 of 2026, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that, due to previous enmity, petitioner attacked the defacto complainant with knife, as a result of which the defacto complainant sustained injuries. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been in judicial custody from 16/1/2026 and though some previous cases were registered, all the City Police cases have ended in acquittal and there is no previous case pending against the petitioner. Hence, he prayed to grant bail to the petitioner.