SURYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Sec. 296(b), 329(4), 115(2) and 351 (2) BNS r/w. Sec. 4 of Tamilnadu Prohibition of Harassment of Women Act, in Crime No.604 of 2025 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is on 7/12/2025 due to previous dispute, the petitioners trespassed into her property and abused her in filthy language and assault her with stick and one Meenambal with hands and also gave life threat to them and ran away from the spot.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court. Now the matter has been compromised between them. The defacto complainant also made assault upon the petitioners' mother. But, the prosecution has not enquire the same. Hence, he seek anticipatory bail to the petitioners.