Seeman And Others vs State

G.Ilangovan, J

The petitioners/Accused Nos.1 and 2, apprehending arrest at the hands of the respondent police for the alleged offence punishable under Sections 341, 294(b), 324, 427 and 506(ii) of IPC read with Section 4 of Women Harassment Act, in Crime No.473 of 2023, on the file of the respondent police, seek anticipatory bail.

The case of the prosecution is that out of a land dispute between the defacto complainant and the petitioners, quarrel arose between them on 14.07.2023 at about 5 p.m. Hence the complaint.

The learned counsel for the petitioners submitted that the petitioners are innocent and they have been falsely implicated in this case and they have 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 petitioners herein. Injured person in this case has been discharged from the hospital.

A reading of the First Information Report shows that the petitioners have caused heavy damage to the two wheeler, washing machine and windows. Therefore the petitioners are directed to deposit Rs.50,000/-(Rupees Fifty Thousand only) to the credit of the Crime No.473 of 2023, before the trial Court.

Accordingly, this Criminal original Petition is allowed with a condition to deposit a sum Rs.50,000/-(Rupees Fifty Thousand only) to the credit of the Crime No.473 of 2023, before the trial Court.

On such deposit, the petitioners are ordered to be released on bail in the event of arrest or on their appearance, before the learned Judicial Magistrate, Melur, Madurai District, 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 considering the physical condition of the petitioner, 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.