JEBADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners/ accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 308(2), 351(2) of BNS, 2023, in Crime No.370 of 2025, on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that on 16/10/2025 at about 14.00 hrs the defacto complainant staled platform shop under the permission of Municipality. It is alleged that the accused had collected more tax for the municipality due to diwali festival and also threatened with dire consequences. Hence the complaint.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in this case and they have not committed any offence. He seeks this Court to grant anticipatory bail to the petitioners.