AI Structured Summary
Not yet generated for this judgment
Judgment
G.Ilangovan, J
The petitioner/Accused No.1, apprehending arrest at the hands of the respondent police for the alleged offence punishable under Sections 294(b), 506(i) of IPC, in Crime No.78 of 2023, on the file of the respondent police, seek anticipatory bail.
The case of the prosecution is that the defacto complainant and his brother went to Muniyappa samy kovil in their village in a two wheeler. They parked the vehicle, outside the temple and when they returned, they saw the petitioner and other accused taking away their bike. They shouted at them and chased them to enquire about the issue. At that time the petitioner and the other accused attacked the defacto complainant with iron rod and used filthy languages. Hence the complaint.
The learned counsel for the petitioner submitted that the petitioner is an innocent and he has been falsely implicated in this case and he has not committed any offence as alleged by the prosecution.
The learned Government Advocate (Crl.side) would submit that no bad antecedent has been recorded against the petitioner herein.
Considering the facts and circumstances of this case and also the fact that the petitioner is not having any previous cases, this Court is inclined to grant anticipatory bail to the petitioner.
Accordingly, this Criminal Original Petition is allowed and the petitioner is ordered to be released on bail in the event of arrest or on his appearance, before the learned Judicial Magistrate, Paramakudi, 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 second 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 petitioner 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