RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner/ Accused apprehends arrest at the hands of the respondent police for the offences under Ss. 153, 153(A), 504, 505(1)(c), 505(2) of IPC in Crime No.166 of 2023, on the file of the respondent police, seeks anticipatory bail.

(2.) This second application for anticipatory bail has been filed on the ground of change of circumstances. Learned senior counsel appearing for the petitioner would submit that some of the co-accused have been granted either regular bail or anticipatory bail as the case may be. Some of the co-accused have also been summoned by the respondent and made enquiry. Now the situation remains calm in the locality. Some of the petitioners were arrested pending this petition.

(3.) Per contra, learned Additional Public Prosecutor would submit that still the petitioners are creating trouble and their illegal activities continues. According to him, there is no change in circumstances.