K. PARTHASARATHY Vs. INSEPCTOR OF POLICE, KANNANKURUCHI

JUDGEMENT

(1.) THE petitioner, who apprehends arrest for the offence punishable under Secs.294(b), 342, 324 IPC @ 294(b), 342, 324 and 302 IPC in Cr.No.132 of 2013 on the file of the respondent police, seeks anticipatory bail.

(2.) THE case of the prosecution is as follows:

(3.) THE case was altered into one under Sec.302 IPC and six accused including the present petitioner, who has been arrayed as A.5, were implicated. All the other accused were arrested and released on bail. The present petitioner/A.5 is a practising advocate at Salem Bar and he has come up with the present application for anticipatory bail.