MUTHUSAMY Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order in Crl.M.P.No.1072 of 2020 dated 24.08.2020, on the file of the Second Additional Sessions Court, Tirunelveli (Full in charge) Fourth Additional Sessions Court, Tirunelveli and to enlarge the appellants on bail.

(2.) The case against the appellants is that due to previous enmity, the appellants scolded the defacto complainant in filthy language using his caste name and also attached him and caused injuries. A case in Crime No.652 of 2020, under Sections 294(b), 343, 307, 506(ii) of IPC and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST (POA) Act was registered against the appellants. The appellants filed a petition in Crl.M.P.No.1072 of 2020 for grant of bail before the learned Second Additional Sessions Judge, Tirunelveli (Full in charge) Fourth Additional Sessions Court, Tirunelveli. The learned Judge dismissed the petition. Against which, the appellants have preferred this Criminal Appeal.

(3.) On the side of the appellants, it is stated that the second appellant is in custody for the past 32 days and that the injured person was already discharged from the hospital. Only the first appellant is alleged to have taken active part in the commission of the offence and prayed the second appellant to be released on bail.