Seithun Beevi vs State

G.Ilangovan, J

The petitioner, who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 448, 294(b), 506(i), 379(NP) of IPC, in Crime No.226 of 2023, on the file of the respondent police, seeks anticipatory bail.

The case of the prosecution is that due to property dispute, the petitioner along with the other accused abused the defacto complainant in filthy language and also attacked her with woodenlog and caused injuries to her. Hence, the complaint.

The learned counsel for the petitioner submits that the petitioner is an innocent and he has not committed any offence as alleged by the prosecution. He further submitted that due to property dispute, the present complaint has been given by the defacto complainant. He further submitted that for the very same occurrence, FIR in Crime No.227 of 2023 was registered against the defacto complainant and others.

The learned Government Advocate(Crl.Side) appearing for the respondent submits that no previous case is pending against the petitioner and also submitted that the injured has been discharged from the hospital. He further submitted that it is a case in counter case.

Considering the facts and the circumstances of this case and also of the fact that it is a case in counter and the injured has been discharged from the hospital, this Court is inclined to grant anticipatory bail to the petitioner, however, with stringent conditions.

Accordingly, the petitioner is ordered to be released on bail in the event of arrest or his appearance, before the learned Judicial Magistrate-VI, Madurai, and on his executing 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 on every Saturday at 10.30 am until further orders. The petitioner shall comply with the conditions stipulated under Section 438 Cr.P.C. scrupulously.

The petitioner shall appear before the concerned Magistrate within a period of fifteen days from the date on which the order copy is made ready, failing which, the petition for anticipatory bail will stand dismissed.