SURESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under sections 147, 148, 323, 324, 366, 452, 506(ii), 511 IPC and Sec. 4 of TNPHW Act, on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner/A3 along with accused 1 & 2 attempted to kidnap defacto complainant's daughter namely Priya from their residence, with an intention to forcefully perform marriage and also attempted to rob the jewels by trespassing into the house with deadly weapon and threatened the defacto complainant and his daughter with dire consequences. Hence, this complaint.

(3.) Heard both sides.