MUTHURAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 296(b), 115(2), 118(1) and 351(3) of BNS, 2023 in Crime No. 239 of 2025 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that due to wordy quarrel, the petitioner herein is said to have attacked the defacto complainant and also abused him in filthy language. Hence, the complaint.

(3.) The leaned Government Advocate (Crl. side) submits that the injured has been discharged from the hospital and the investigation of the case is pending.