MADHU Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred seeking to set aside the order dated 08.06.2020 passed by the Principal Sessions Judge, Krishnagiri, in Crl.M.P. No.1339 of 2020 and enlarge the appellant on bail in Cr. No.6 of 2020, pending on the file of the Inspector of Police, All Women Police Station, Hosur, Krishnagiri District.

(2.) On the complaint lodged by "X", the police registered a case in Cr. No.6 of 2020 on 12.05.2020 for the offences under Sections 323 , 376 and 109 IPC and Section 3(1)(r) , 3(1)(s) , 3(1)(w)(i) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, against three accused and all the three were arrested on 15.05.2020.

(3.) The case of the prosecution is that the de facto complainant complainant was found talking to her friend by name Purushothaman on 07.05.2020 around 9.00 p.m. in a field and the accused 1 to 3 chased away her friend and ravished her.