D. HEM SENTHIL RAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the alleged offences punishable under Sections 294(A), 324 and 506(2) of I.P.C and under Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002 in Crime No.501 of 2019 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner herein is alleged to have indulged in a quarrel, abused the de-facto complainant in a filthy language, attacked her and harassed her along with his parents for not begetting a child, resulting in registration of the case.

(3.) Heard the learned counsel for the petitioner, the learned counsel for the intervenor and the learned Government Advocate appearing for the respondent police.