PAVITHRA RAMPRASATH Vs. STATE

JUDGEMENT

(1.) The petitioners are arrayed as accused in C.C. No.92 of 2020 for the offences u/s 403, 471, 477-A, 120-B, 465, 468, 420 and 409 IPC on the file of the respondent and they seek anticipatory bail by filing the present petitions.

(2.) The first anticipatory bail application in Crl. O.P. No.4904/21, filed by the petitioner in Crl. O.P. No.11102/2021 was dismissed by this Court as early as on 16.04.2021.

(3.) It is the case of the prosecution that the petitioner in Crl. O.P. No.10531/21 is A-1; the petitioner in Crl. O.P. No.10529/21 is A-2; the petitioner in Crl. O.P. No.11102/21 is A-3 and the petitioner in Crl. O.P. No.10527/21 is A-7. While A-2 and A-3 are the parents of A-1, A-7 is the wife of A-1 and the daughterin-law of A-2 and A-3.