JEBARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Court made the following order :- The petitioner, who apprehends arrest at the hands of the respondent police for the alleged offence under Sec. 303(2) of BNS Act in Crime No.569 of 2024 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the defacto complainant was running a Vulcanizing shop. On 22/10/2024, when he came to the shop in the morning, old tyres worth about Rs.3,000.00 were found missing. On verifying the CCTV footage it was found that the petitioner had taken those tyres.

(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent.