MEENA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Court made the following order :-The petitioner/A2, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 316(2), 318(4), 336(2), 336(3) and 340(2) of BNS, 2023, in Crime No.251 of 2025 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner and other accused have received the amount of Rs.41,78,000.00 from the defacto complainant on the pretext of getting appointment at Railway Department. Hence, a case was registered.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and she has not committed any offence as alleged by the prosecution. He, however, submitted that the petitioner is willing to abide by any conditions that may be imposed by this Court. Hence, he seeks anticipatory bail.