DURAI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/12/2025 for the offences punishable under Ss. 61(2), 191(2), 191(3), 126(2), 296(b), 103(1), 109(1) and 351(3) of BNS, 2023, and Sec. 4 of TNPHW Act, in Crime No.607 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to property dispute, the petitioner and other accused persons abused the defacto complainant and his family members in filthy language and also assaulted them with deadly weapons and caused grievous injuries. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 6/12/2025. Hence, he seeks bail to the petitioner.