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Judgment
The petitioner, who was arrested and remanded to judicial custody on 07.09.2026 for the alleged offence under Sections 194 BNSS @ 126(2), 103(1) of BNS, in Crime No.223 of 2026 on the file of the respondent police, seeks bail.
The case of the prosecution is that the deceased had allegedly stolen the cell phone of the second accused. Due to the same, the petitioner/A3 along with A1 and A2, allegedly assaulted the deceased Sakthivel with their hands, a lorry rubber belt and a PVC pipe, thereby causing his death. Hence, the case.
The learned counsel for the petitioner submitted that the allegations against the petitioner are false and that the petitioner has been in judicial custody since 07.09.2026. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court. Hence, he prays to grant bail to the petitioner.
The learned Government Advocate (Crl.Side) appearing for the respondent police reiterated the prosecution case and submitted that the petitioner along with other accused, assaulted the deceased with lorry belts, PVC pipe etc, causing 37 injuries all over his body, which resulted in his death. He further submitted that the investigation is still pending. Hence, he opposed the grant of bail to the Petitioner.
I have given my anxious consideration to the submissions made by the learned counsel on either side and perused the materials available on record.
Considering the grave nature of the offence and the stage of the investigation this Court is not inclined to enlarge the petitioner on bail.
Accordingly, this Criminal Original Petition is dismissed.