M.SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 143 , 224 , 225B , 271 , 283 , 294(b) , 341 , 353 , 506(2) of IPC and Section 3(1) of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act , 1992 (herein after called as 'TNPPDL Act') in Crime No.158 of 2020, seek anticipatory bail.

(2.) The case of the prosecution is that on the complaint lodged by the Inspector of Police, Kinathukadavu Police Station, alleging that the second accused herein viz., Keerthi Anand was arrested at Valparai in connection with the case in Crime No.946 of 2020 on the file of the Inspector of Police, Kinathukadavu Police Station registered for the offences under Sections 153 & 505(i)(b) of IPC in pursuant to the occurrence took pace on 26.05.2020 alleging that sending false message through whatsapp. Thereafter, he was taken by the defacto complainant in the police vehicle bearing Reg.No. TN66G0118 Bolero Jeep towards the Police Station. When the vehicle was reached at Aliyar forest check post, the petitioners unlawfully assembled there and also violated the government order issued under Section 144 of Cr.P.C., and attacked the police jeep. They also prevented the defacto complainant to do his official duty and pushed him down and thereafter all the accused persons have taken the accused Keerthi Anand in their car bearing Reg.No.TN41 AR 2929 and escaped from the place of occurrence. Hence the complaint.

(3.) Mr.N.R.Elango, learned Senior counsel appearing for the petitioners submitted that on the complaint lodged by the Inspector of Police Kinathukadavu Police Station, the present complaint has been registered. In pursuant to the FIR A1, A2 and A9 were arrested and remanded to judicial custody. Subsequently, they were released on bail by this Court in Crl.O.P. No.8790 of 2020 by an order dated 19.06.2020. Insofar as the petitioners are concerned, the third petitioner is arraigned as A3; sixth petitioner is arraigned as A6; 16th petitioner is arraigned as A8; 26th petitioner is arraigned as A4; 27th petitioner is arraigned as A7 and 31st petitioner is arraigned as A5. The other petitioners are also arraigned as accused and no rank was shown in the FIR. They have arraigned as accused under the category of others.