SADHA PRIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 296(b), 115(2) and 351(2) of BNS, 2023, in Crime No.57 of 2026, on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that prior to the occurrence on 13/2/2026, there was a dispute between the petitioner's family and the defacto complainant and the defacto complainant made a complaint against the petitioner's family. Therefore, the petitioner allegedly trespassed into the house of the defacto complainant and abused and criminally intimidated him and caused injuries.Therefore, the respondent police registered a case in the above stated crime number for the above said offence.

(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. The petitioner is not the accused in earlier crime number and he never assaulted he defacto complainant. Due to the dispute between his family and the defacto complainant, this false case has been registered. Hence, he seeks this Court to grant anticipatory bail to the petitioner.