C. MALAISAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Sec. 329(3), 296(b), 115(2), 351(3) of BNS, 2023 (Corresponding offences under Sec. 447, 294, 323 and 506(2) of IPC), in Crime No.5 of 2026, on the file of the respondent police, seeks anticipatory bail.

(2.) The defacto complainant has alleged in his complaint that the subject property was earlier leased out to the petitioner. Upon expiry of the lease period, the defacto complainant and his father leased out the property to one Murugan. Thereafter, the petitioner filed a civil suit in O.S. No.124 of 2025 on the file of the District Munsif Court, Bodinayakkanur, making false allegations. Based on the pendency of the said suit, the petitioner is alleged to have been disturbing the present tenant, Murugan. It is further alleged that on 4/2/2026 at about 05.00 p.m., when the defacto complainant visited his family property, the petitioner was present there and criminally intimidated him by issuing life threats and also assaulted him with his hands. Therefore, a case has been registered by the respondent police in Crime No.5 of 2026.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner has not committed any offence. He seeks this Court to grant anticipatory bail to the petitioner.