Madras High Court approved the anticipatory bail application of a man accused of attempting to murder his lawyer on account of his failure to send a legal notice within the stipulated time
frame.
Background of the Case
An FIR was registered in 2019 after a practicing advocate complained that he had been called to a certain place on the evening of June 25, 2019 for a case discussion, where he was physically assaulted with a wooden log by two persons who came on a motor bike, he also alleged that he was abused and spoken badly.
The attackers left the scene of crime as soon as the lawyer raised an alarm. He was later admitted to a government hospital. In total five persons were accused in the present case, the prosecution informed the Court. The complainant in his case claimed that the first accused is his client, who had asked him to issue a legal notice.
Case of the Complainant
The complainant alleged that the first accused later approached the four others accused to murder the complainant after he failed to issue a legal notice on time. It was also alleged that the first accused had paid a sum of Rs 20,000 to the other accused to carry out the murder of the complainant.
Observation of the Court
The Court approved the plea for anticipatory bail on the account that the case was of 2019, that the other co-accused have been out on bail and the investigation in the case is also complete. The accused- petitioner was released on bail on the execution of Rs 10,000 and two sureties of like amount.
Other conditions were also followed up, the accused- petitioner was also directed to appear before the trial court on all hearing dates, not to tamper with evidences or witnesses and not to abscond. It was further added that if the accused- petitioner absconds, then a fresh FIR can be instituted under Section 229A of the IPC, the Court added.
Case Details
Before: Madras High Court
Case Title: M Karthiga Priyadarshani v. State
Coram: Hon’ble Mr. Justice V. Bharathidasan.
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