KODANDA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners/Accused, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 406, 420 and 506(ii) of IPC, in Crime No.Not Known of 2025, seek anticipatory bail.

(2.) The case of the prosecution is that the defacto complainant had lent money to the first petitioner on several occasions for the development of his business, and that petitioners 2 and 3 had also given assurance on behalf of the first petitioner for the repayment of the said loan amount. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners submits that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. Hence, he prays for grant of anticipatory bail to the petitioners.