PARAMANANTHAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 303(2) of BNS 2023 (Corresponding offence under Ss. 379 of IPC), in Crime No. Not known of 2025 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner is the second purchaser of the stolen goods.

(3.) The learned Government Advocate (Crl.Side) submitted that the respondent police have issued a summon to the petitioner, however, the petitioner has not co-operated with the investigation.