DEEPANSAKARAVERTHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 191(2), 191(3), 49, 296(b) and 351(3) of BNS, 2023, [corresponding Ss. 147, 148, 109, 294(b), and 506(3) of IPC] in Crime No.88 of 2025 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioners along with other accused persons have abused the defacto complainant in filthy language over phone and criminally intimidated and also made a life threat and also instigated another one person to cause harm to the defacto complainant. Hence, the complaint.

(3.) The learned Government Advocate (Crl. Side) submitted that the offences are bailable in nature. He further submitted that the 10th petitioner alone has 16 previous cases out of which 16 cases are ended up in acquittal.