Kumaresan And Others vs State

G.Ilangovan, J

The petitioners/Accused No.1 to 5, apprehending arrest at the hands of the respondent police for the alleged offences punishable under Sections 294(b), 448, 324 and 109 of IPC, in Crime No.200 of 2023 on the file of the respondent police, seek anticipatory bail.

The case of the prosecution is that due to land dispute between the neighbours, the petitioners assaulted the defacto complainant and her husband with wooden sticks, thereby, they sustained injuries. Hence, the complaint.

The learned counsel for the petitioners submitted that the petitioners are innocent and they have been falsely implicated in this case.

The learned Government Advocate (Crl. Side) for the respondent police submitted that there is a land dispute between the parties. The injured person in this case has been discharged from the hospital.

Considering the nature of offence and the injured person has been discharged from the hospital, this Court is inclined to grant anticipatory bail to the petitioners.

(*)6. Accordingly, this Criminal Original Petition is allowed and the petitioners are ordered to be released on bail in the event of arrest or on their appearance, before the learned Judicial Magistrate, Uthamapalayam, Theni District, on condition that the petitioners shall execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two common sureties for a like sum to the satisfaction of the learned Magistrate concerned and the petitioners shall appear before the respondent police daily at 10.30 a.m. until further orders. The petitioners shall comply with the condition stipulated under Section 438 Cr.P.C. scrupulously

The petitioners shall appear before the concerned Magistrate within a period of 15 days from the date on which the order copy made ready, failing which, the petition for anticipatory bail stands dismissed.