MARY ANTONY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 147, 294(b), 323,324,427 and 506(ii) of IPC in Crime No.580 of 2023 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner herein along other accused abused the defacto complainant in filthy language, assaulted and threatened with dire consequences and also caused damage the fencing, hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and a false case has been foisted against him. Hence he seeks anticipatory to the petitioner.