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Judgment
S.Srimathy, J
The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 191(2), 191(3), 49, 296(b) and 351(3) of BNS, 2023, [corresponding Sections 147, 148, 109, 294(b), and 506(3) of IPC] in Crime No.88 of 2025 on the file of the respondent police, seek anticipatory bail.
The case of the prosecution is that due to previous enmity, the petitioners along with other accused persons have abused the defacto complainant in filthy language over phone and criminally intimidated and also made a life threat and also instigated another one person to cause harm to the defacto complainant. Hence, the complaint.
The learned Government Advocate (Crl. Side) submitted that the offences are bailable in nature. He further submitted that the 10th petitioner alone has 16 previous cases out of which 16 cases are ended up in acquittal.
Considering the same, the petitioners are directed to approach the respondent police and submit bail application. On such filing, the respondent police shall grant station bail on the same day.
The learned counsel for the Intervenor/ defacto complainant vehemently objected to entertain this petition. His apprehension is the petitioners are giving threat to the defacto complainant's life. If there is any life threat, the defacto complainant ought to approach the appropriate forum to work out his remedy. He cannot make any submissions for his protection in the present petition.
With the above direction, this Criminal Original Petition is disposed of.