R.RAJENDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner apprehends arrest at the hands of the respondent police in view of the complaint given by one Vidhyasri, subsequent to her filing of a case in Crime No.202 of 2022 against the son of the petitioner for the offences under Ss. 294(b), 323, 324, 448 and 506(ii) IPC and therefore, seeks anticipatory bail.

(2.) Originally,Crime No.202 of 2022 was registered on 1/5/2022 at the instance of Vidhyasri, wife of Kesavan, against one Alexander, son of the petitioner herein, for the aforesaid offences, on the allegations that the said Alexander, on account of a wordy quarrel, assaulted the husband of the said Vidhyasri/de facto complainant, Kesavan, with a stone, due to which, Kesavan sustained grievous injuries. Thereafter, he was admitted in the hospital, however, he succumbed to the injuries on 6/5/2022.

(3.) Thelearned counsel for the petitioner would submit that the de facto complainant has now lodged a complaint before the Superintendent of Police, Villupuram, for adding the petitioner also as an accused in Crime No.202 of 2022 and the said news has been published in an online News Application. The learned counsel would further submit that the petitioner is a responsible Government servant and he is no way connected with the incident. She would further submit that the de facto complainant, with a view to grab money in the name of compensation, is now attempting to rope in the petitioner also in the criminal case. She submits that the arrest of the petitioner, being a Government Servant, would blemish his service and therefore, prays for anticipatory bail.