ASWIN Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.25 of 2024, registered by the respondent police for the offences punishable under Ss. 294(b), 509, 506(i) of IPC and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 1998. The petitioner had been taken into custody on 22/1/2024.

(2.) The petitioner is running IAS Academy in the name of Arthanariswarar IAS Academy, Tiruchengode. The daughter of the defacto complainant was student there.

(3.) It is stated that the petitioner had talked by using obscene language to the daughter of the defacto complainant.