UDHAYA Vs. STATE

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the alleged offences punishable under Sections 341 , 294(b) , 392 , 397 and 506(ii) of IPC in Crime No.1168 of 2020, on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that on 28.06.2020, at about 10.45 p.m.,three accused persons were stopped the defacto complainant and demanded money by using filthy language and intimidated him and took Rs.1,000/- from his pocket. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners were roaming during the lock down and thereby, the respondent has registered a false case against them. He would submit that the petitioners are aged about 19 years and 21 years respectively and that they are residents of Uthiramerur Town and Taluk and only to curtail their activities, a false case has been registered. Hence, he prays to grant anticipatory anticipatory bail to the petitioners.