MARIAPPAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr.D.Venkatesh, learned Counsel appearing for the appellant and Mr.A.P.G.Ohm Chairma Prabhu, learned Government Advocate (Crl.side) appearing for the first and second respondents and the third respondent who appeared in person.

(2.) This Criminal Appeal has been filed to set aside the dismissal order of the bail petition in Cr.M.P.No.338 of 2020 on the file of the learned II Additional District and Sessions Judge, (FAC), Tirunelveli (III Additional Sessions Judge, Tirunelveli), dated 14.02.2020.

(3.) The Appellant, who is arrested and remanded to judicial custody on 31.01.2020, for the offence punishable under Sections 341 , 294(b) , 323 , 427 and 506(ii) of IPC and Section 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST (Prevention of Atrocities Act) 2015, on the file of the respondent police, seeks appeal bail.