MUKESH KUMAR Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 5/7/2024 passed by the High Court of Madras, in Crl.O.P.No.14070 of 2024.

(3.) Apprehending arrest in connection with a crime registered pursuant to First Information Report No.213 of 2023 dtd. 20/9/2023 lodged with Police Station Mambalam, District T. Nagar, in respect of offences punishable under Ss. 406, 420, 468 and 120B of the Indian Penal Code, 1860, the appellants preferred an application before the High Court seeking anticipatory bail in terms of Sec. 438 of the Code of Criminal Procedure, 1973 ("the Code" for short).