RAVICHANDRAN Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioners who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 294(b) , 323 , 324 and 506(ii) and 307 of IPC, in Crime No.1640 of 2020, seek anticipatory bail.

(2.) The case of the prosecution is that there was a wordy quarrel arose between the petitioners and the defacto complainant due to removing the tree in the backyard of defacto complainant's house and it is alleged that the petitioners abused him with filthy language and took the hidden aruval and assaulted him in head. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. Therefore, he prays to grant anticipatory bail to the petitioners.