C. ALAGAPPAN Vs. STATE

JUDGEMENT

(1.) The Accused, C. Alagappan and his wife A.L. Nachal in Crime No.15 of 2023 registered by the Respondent, Inspector of Police, District Crime Branch, Tiruvannamalai District, under Ss. 420 & 506(i), IPC have filed Crl.O.P. No.22333 of 2023 seeking Anticipatory Bail.

(2.) The Accused, C. Alagappan, and his wife A.L. Nachal, and his son A. Alagappan alias Siva and daughter-in-law Arthi Alagappan and his brotherin-law K.M. Baskar and driver G. Sathish Kumar/A1 to A6 in Crime No.232 of 2023 registered by the Respondent, Assistant Commissioner of Police, Central Crime Branch, EDF I Wing, Vepery, Chennai, under Ss. 420, 409, 506(i) r/w Ss. 120-B and 34 IPC have filed Crl.O.P. No.24313 of 2023, seek Anticipatory Bail.

(3.) Even though both the Criminal Original Petitions relate to separate First Information Reports registered by two separate Investigating Agencies, since to a large extent, the facts overlap and since both the FIRs had been registered on Complaints lodged by the same De facto Complainant, Gautami Tadimalla and the nature of the Complaints lodged against the Accused to a large extent contained the same nature of allegations though it is not quite prudent, in this case, taking into consideration the similarities in the genesis of the Complaint, a Common Order is passed.