RAJAPANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 16/1/2026 for the offences punishable under Ss. 191(1), 191(2), 126(2), 296(b), 118(1) and 351(3) of BNS, 2023 r/w. Sec. 3(1) of TNPPDL Act in Crime No.18 of 2026 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that due to previous motive, the petitioners herein and other accused are said to have attacked the defacto complainant and his family members and also abused him in filthy language. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners has not committed any offence as alleged by the prosecution. He further submitted that the petitioners is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 16/1/2026. Hence, he seeks bail to the petitioners.