MAHENDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners/Accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 294(b),324,506(ii) IPC, in Crime No.135 of 2023 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that due to some wordy quarrel regarding installation of digital flex board the petitioners herein along with other accused abused the defacto complainant in filthy language, assaulted him and also threatened with dire consequences, hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and a false case has been foisted against them, hence he seek anticipatory bail.