ANTONY YESUBALAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/12/2025 for the offences punishable under Ss. 296(b), 115(1), 118(2), 351(2) of BNS, 2023 r/w. Sec. 25(1)(a) of ARMS Act r/w. Sec. 153 of Railway Act in Crime No.708 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 11/12/2025, while the defacto complainant was proceeding to his college in an electric train; that due to prior enmity between the petitioner and the defacto complainant, which took place in a college tournament, the petitioner and other accused entered into the train compartment, abused the defacto complainant using filthy language and attacked him using stone and knife, thereby caused injuries to the defacto complainant. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is a second year college student and he has been falsely implicated in this case and in judicial custody since 11/12/2025; that the co-accused in this case were granted bail by this Court, vide orders dtd. 12/1/2026 in Crl.O.P.Nos.649, 686 and 688 of 2026; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.