JAYAPRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioners are seeking anticipatory bail apprehending arrest in respect of the offences under Sections 147, 148 and 302 I.P.C. alleged in the private complaint filed by the Revenue Divisional Officer, Tiruvannamalai, taken on file in P.R.C.No. 11 of 1995 by the Judicial Magistrate, Chengam, with reference to the custody death of the deceased.

(2.) The first petitioner is a Head Constable, petitioners 2, 4 and 5 are Constables, the third petitioner is working as an Armed Reserve Police Constable and the sixth petitioner is an agriculturist.

(3.) The case of the prosecution is this :- On 31-1-1992 one Settu, resident of Sathanoor village while he was working in his field, was taken by the Police Constable, the third petitioner and the sixth petitioner. The deceased was tied with the ropes and was beaten by them. The wife of the deceased questioned. Thereafter, the deceased was relieved.