KARUPPUSAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners/A3 to A6 who apprehend arrest at the hands of the respondent police for the offences punishable under Sec. 147,148,294(b),323, 324, 448,427 and 506(ii) of IPC in Crime No. 218 of 2023 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that due to wordy quarrel while worshipping in the temple, the petitioners herein along with other accused abused the defacto complainant 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. He would further submit that the injured was treated as out patient and no previous case is pending against the petitioners, hence he seeks bail.