Ram vs State By, The Inspector Of Police

The petitioner, who was arrested and remanded to judicial custody on 28.07.2025 for the alleged offence under Section 191(2), 191(3), 103(1), 109(1) and 351(3) BNS @ 3(5), 61(2), 111(2), 191(2), 191(3), 103(1), 109(1) and 351(3) of BNS @ 3(5), 49, 61(2), 190, 191(2), 191(3), 103(1), 109(1), 309(3), 351(3), 111(2), 111(3), 238(a), 249(b) of BNS r/w 92(b) of Rights of persons with disabilities Act, 2016 and 27(1), 25(1)(a) of Arms Act, 1959, in Crime No.371 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that, the deceased, a specially abled Advocate, was attacked and murdered on 28.07.2025 when he went for a property survey. It is alleged that A1 and A3 instigated four persons to attack the deceased, who was stabbed and repeatedly assaulted. One of the accompanying persons, Raguraman, was also stabbed on his hand. Hence, the case.

The learned counsel appearing for the petitioner submitted that the petitioner is an innocent and has been falsely implicated in this case. He further submitted that the petitioner has been in judicial custody since 28.07.2025 and now the case is transferred from the learned I Additional District and Sessions Judge, Tiruppur in S.C.No.397 of 2025 to the learned Principal District and Sessions Judge, Dharmapuri in S.C.No.60 of 2026 and the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the Petitioner.

Per contra, the learned Government Advocate (Criminal Side) appearing for the respondent Police reiterated the prosecution case and opposed the grant of bail to the petitioner.

Considering the facts and circumstances of the case and the submissions made by the learned Government Advocate (Criminal Side), this Court is not inclined to grant bail to the petitioner.

Accordingly, this Criminal Original Petition is dismissed.