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Judgment
G.Ilangovan, J
The petitioner/1st Accused, apprehending arrest at the hands of the respondent police for the alleged offence punishable under Sections 294(b), 323, 324 and 506(ii) of IPC, in Crime No.165 of 2023 on the file of the respondent Police, seeks anticipatory bail.
The case of the prosecution is that the defacto complainant is the husband of the second accused herein. The petitioner said to have developed illegal intimacy with the second accused. When the same was questioned by the defacto complainant, the petitioner and the second accused assaulted him. Hence, the complaint.
The learned Government Advocate (Crl. Side) for the respondent Police submitted that the second accused was granted regular bail by the learned Principal District Judge, Pudukkottai, in Crl.M.P No.2162 of 2023, dated 05.07.2023. Further he would submit that injured has been discharged from the hospital.
Considering the fact and circumstance of this case and considering that injured has been discharged from the hospital, this Court is inclined to grant anticipatory bail to the petitioner.
Accordingly, this Criminal Original Petition is allowed and petitioner is ordered to be released on bail in the event of arrest or on his appearance, before the learned Judicial Magistrate No.II, Pudukkottai, on condition that the petitioner shall execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned Magistrate concerned and the petitioner shall appear before the respondent Police daily at 10.30 a.m. until further orders. The petitioner 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.