M.B.Snehalatha, J
1. This Bail Application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2. The petitioner is the sole accused in Crime No.429/2024 of Adhur Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 126(2) and 118(1) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
3. The prosecution case is that on 20.09.2024, at 9.00 hours, at Bovikanam, the accused inflicted injuries on the head of the defacto complainant with an iron spatula.
4. Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor.
5. The learned counsel for the petitioner contended that the petitioner is innocent and has not committed any of the offences alleged and he was falsely implicated in the case and he is in judicial custody from 23.11.2024 onwards.
6. The learned Public Prosecutor submitted that investigation is over and charge sheet has been filed on 01.12.2024.
7. Regard being had to the above fact that the investigation is over and final report has been filed, this Court is the view that further detention of the petitioner is not necessitated. Hence, bail granted to him subject to the following conditions:-
(1) The applicant shall execute a bond for Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties, each for the like-sum to the satisfaction of the Jurisdictional Court.
(2) Accused shall not influence or intimidate the prosecution witnesses.
(3) Accused shall not involve in any offence of similar nature while on bail.
