KEERAI THOTHOTTA ASHOK Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.2, who apprehends arrest in the hands of the respondent police for the offences punishable under Ss. 126(2), 296(b), 118(1) and 351(3) of Bharatiya Nyaya Sanhita 2023 in connection with the Cr.No.721 of 2025, seeks anticipatory bail.

(2.) The case of the prosecution is that on account of wordy quarrel that arose between the petitioner and the defacto complainant for want of liquor bottle, the petitioner along with other accused is alleged to have assaulted the defacto complainant and inflicted injuries on him and also threatened him with dire consequences. Hence the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case by the defacto complainant with ulterior motive. He further submitted that the injured has been discharged from the hospital.