VINOTH Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioner who apprehends arrest at the hands of the respondent police for the offences punishable under Sections 294(b) , 324 and 506(ii) of IPC in Crime No.808 of 2020 seeks anticipatory bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner abused the defacto complainant with filthy language and stabbed him with knife and when the same was questioned by the defacto complainant's brother, the petitioner stabbed him also with knife and threatened them with dire consequences. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Therefore, he prays to grant anticipatory bail to the petitioner.