PRAKASH SHENPAGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 420 and 506(ii) of IPC in Crime No.not known of 2023 on the file of the respondent police, seeks anticipatory bail.

(2.) 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.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondent would submit that on receiving complaint from the complainant petition enquiry was conducted and the same is pending and the allegation in the complaint pertains to money dispute.