V. SRIDHAR Vs. C. BALARAJU

JUDGEMENT

(1.) The petitioners-accused Nos.1 and 2 are before this Court seeking grant of anticipatory bail in C.C.No.3792/2022 (PCR No.130/2020), registered for the offences punishable under Ss. 420 , 447 , 468 and 471 read with Sec. 149 of Indian Penal Code (for short ' IPC ').

(2.) Heard Sri.Murali.M, learned Counsel for the petitioners and Sri.H.S.Shankar, learned High Court Government Pleader for respondent No.2-State. Perused the materials on record.

(3.) Learned Counsel for the petitioners submitted that the petitioners are arrayed as accused Nos. 1 and 2. They are innocent and law abiding citizens. They have not committed any offences as alleged. They have been falsely implicated in the matter without any basis. The dispute is purely of civil nature. The complainant has filed O.S.No.164/2020 seeking declaration and O.S.No.172/20020 seeking permanent injunction. During the pendency of the suits, only to pressurize these petitioners, a private complaint is filed in PCR No.130/2020. The Trial Court took cognizance of the offence and ordered to register a criminal case. Therefore, there is reasonable apprehension of being arrested and thus the petitioners are before this Court.