PRADEEP Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 85, 296(b), 316(2) of BNS and Sec. 4 of TNPHW Act, in Crime No.46 of 2025 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that the first petitioner/A1 is the husband of the defacto complainant and the other petitioners are father, mother and brother of A1. The accused persons demanded additional dowry and abused the defacto complainant and also insisted her to vacate the house and also demanded Rs.15.00 lakhs as they spent for marriage. Hence the complaint.

(3.) Today, when the matter is taken up for hearing, the learned counsel appearing for the petitioners stated that the petitioners are ready to settle the issues before the Mediation Centre. Hence, seeking to list the matter before the Mediation Centre.