KRISHNAVENI Vs. STATE OF MADRAS

JUDGEMENT

(1.) HEARD the Petitioner apprehends arrest for the offences under Sections 341, 324 and 506 (u) IPC.

(2.) ACCORDING to the prosecution, the petitioner and two others attacked the complainant who has informed to the police about the offence being committed by the petitioner under NDPS and TNP Acts. The occurrence took place on 4/10/2003.

(3.) THE learned Government Advocate would strenuously oppose the application on the ground that the petitioner has got a bad record to her credit, since she has involved in a total of 18 NDPS Act cases, 38 TNP Act cases and two other cases under Section 307, IPC. Though, I feel that this is not a fit case for grant of anticipatory bail, it is pointed out that A2 and A3 were arrested and released on bail.