K.SEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 294(b), 324 and 506(ii) of IPC in Crime No.101 of 2022, on the file of the respondent police, seeks anticipatory bail.

(2.) One Balakrishnan, the defacto complainant who tried to mediate the dispute between father-in-law and son-in-law/petitioner, was attacked with Iron rod causing lacerated wound. He got admitted in the Government Hospital, Thindivanam and after discharge, given the complaint on 31/7/2022 at 17.00 hours.

(3.) Earlier, when the petitioner moved anticipatory bail petition, this Court considering the nature of injury, declined to grant anticipatory bail. The said order was passed on 8/8/2022. Again, the petitioner has moved anticipatory bail petition.