M. SELVAGANAPATHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent Police for the offences punishable under Sections 427 and 506(i) IPC, seeks anticipatory bail.

(2.) The case as projected by the prosecution is that the defacto complainant is Secretary of Thendral Flat, Association, Balakrishnan Road, Thiruvanmiyur, Chennai. The petitioner who is residing in the same flat had developed enmity with the other flat owners. The defact complainant being a Secretary of flat Flat Owners' Association have fixed CCTV cameras around the Thendral Flats premises to keep the surroundings safe. The petitioner is alleged to have damaged the CCTV cameras cable wires which was recorded in the another CCTV camera. When the same was questioned by the defacto complainant through phone, the petitioner is alleged to have abused him with filthy language and threatened the defacto complainant. Hence, the defacto complainant preferred a complaint to the respondent Police and the same has been registered in C.S.R.No.440 of 2020.

(3.) The learned counsel for the petitioner submitted that the petitioner has nothing to do with the alleged offences and he has been falsely implicated in this case. He further submitted that the petitioner was a Secretary in Flat Owners' Association for three terms and due to the previous enmity the defacto complainant has given a false complaint against the petitioner. The petitioner has filed an affidavit stating that there will be no damage to any articles held in common at his instance. The petitioner shall file an affidavit to that effect. Hence, he prays to grant anticipatory bail to the petitioners.