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Judgment
The petitioner apprehends arrest for the alleged offences under Sections 296(b), 309(6), 311 of BNS Act 2023, in Crime No.265 of 2026, and seeks anticipatory bail.
The case of the prosecution is that on 30.08.2026, the petitioner and the co-accused, allegedly in a drunken state, waylaid the de-facto complainant near a burial ground at Panangadu, abused and assaulted him and his friend with a wooden log, threatened them, and robbed a 15-gram silver chain and Rs.200/-Hence, the case.
The learned counsel for the petitioner submitted that the petitioner is innocent and has not committed any offence as alleged by the defacto complainant and that he has been falsely implicated in this case. He further submitted that the petitioner is ready to abide by any stringent condition that may be imposed by this Court and is also ready to cooperate with the investigation. Hence, he prayed for grant of anticipatory bail to the petitioner.
The learned Government Advocate (Criminal Side) opposed the grant of anticipatory bail and submitted that the petitioner and the co-accused waylaid the de-facto complainant and his friend, abused and assaulted them with a wooden log, and robbed a silver chain weighing 15 grams and Rs.200/-. He further submitted that the investigation is still pending.
I have given my anxious consideration to the submissions made by the learned counsel appearing on either side and have also perused the records available on record.
Considering the nature and gravity of the robbery allegations, the manner in which the petitioner and the co-accused allegedly assaulted the de-facto complainant and his friend and robber their belongings, and the stage of investigation, this Court is not inclined to grant anticipatory bail to the petitioner at this stage.
Accordingly, this Criminal Original Petition is dismissed.