MANOHAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/11/2025 for the alleged offence under Sec. 103(1) of B.N.S. (Sec. 302 of IPC) in Crime No.664 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner is the son of one Selvarani born through her 1st husband and she was staying along with one Murugesan. Due to the quarrel between the petitioner and the said Murugesan, the petitioner assaulted the Murugesan using iron rod and hammer and caused death. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent and the deceased Murugesan is the step father of the petitioner. He would submit that the petitioner has been under incarceration since 17/11/2025 and investigation has already been completed and there are no previous cases against the petitioner. Hence, he prays for grant of bail to the petitioner.