SANJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/11/2025, for the alleged offence punishable under Ss. 126(2), 296(b), 115(2), 109, 351(3) of BNS @ Sec. 103 of BNS in Crime No.769 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner/A2 is that the petitioner joined together with co-accused and due to previous enmity, went to the house of deceased and taken him to the isolated place and attacked him with hands and thereafter, threw stones on his head repeatedly and committed murder of the deceased. Hence the complaint has been lodged.

(3.) Learned counsel appearing for the petitioner submitted that there is no specific overtact attributed against this petitioner herein and he is not having any previous case and he has been falsely implicated in this case and he has been incarcerated since 6/11/2025 and prays for grant of bail to the petitioner.