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Judgment
8 paragraphs · 232 wordsMohammed Shaffiq, J
This Criminal Original Petition has been filed by the petitioners / Accused on 25.05.2026 under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant pre-arrest bail.
The petitioners herein apprehend arrest in Crime No.104 of 2026 on the file of the respondent police for the alleged offences under Sections 296(b) 118 (1) & 351(3) of Bharatiya Nyaya Sanhita, 2023.
The case of the prosecution is that the defacto complainant is the sister of the 1st petitioner and there was a civil dispute between them. Due to which, the defacto complainant filed a civil suit and now the case is pending before the District Court, Mayiladuthurai.
The learned counsel for the proposed intervenor would submit that it is purely a civil dispute and the Suit was decreed in favour of the defacto complainant. Despite the said fact, the possession has not been handed over.
The learned Government Advocate (Criminal Side) prays time to get further instructions.
Since, it appears to be a civil dispute, and considering the nature of offences alleged to have been committed by the petitioners, this Court directs the respondent Police not to arrest the petitioners till 05.06.2026. Further, the petitioners are directed to appear before the respondent-Police for the purpose of investigation and to co-operate with the investigation.
Registry is directed to list the matter on 05.06.2026.