N. MAHENDRA BABU Vs. N. KAVERI

JUDGEMENT

(1.) The petitioner apprehends arrest at the hands of the respondent police for the offences punishable under Sec. 309(5) of BNS in Crime No.306 of 2025, registered on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that, the petitioner along with other accused robbed a sum of Rs.7,00,000.00 from the defacto complainant at knife point. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case; that the co-accused/ A6 were already granted anticipatory bail by this Court with one of the conditions to deposit a sum of Rs.70,000.00 to the credit of Crime No.306 of 2025, vide order dtd. 24/10/2025 in Crl.O.P.No.28867 of 2025 and the other arrested co-accused were already enlarged on bail; and that the petitioner is ready to abide by any condition that may be imposed by this Court and sought for anticipatory bail to the petitioner.