LINGESWARAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Crl.M.P.No.214 of 2020, dated 24.09.2020, on the file of the learned Sessions Judge, Special Court for exclusively trial of cases under SC/ST (POA) Act, Dindigul and to enlarge the appellant on bail.

(2.) Due to previous enmity, the alleged occurrence took place. The respondent police registered against the appellant in Crime No.441 of 2020 for the offence under Sections 147, 148, 341, 307 and 302 of IPC., and Section 3(2)(v) of SC/ST (POA) Amendment Act, 1989. The appellant was arrested and is in custody from 14.07.2020. He has filed a bail petition in Crl.M.P.No.214 of 2020, before the learned Sessions Judge, Special Court for exclusively trial of cases under SC/ST (POA) Act, Dindigul and the same was dismissed on 24.09.2020, against which, the appellant has preferred this appeal.

(3.) On the side of the appellant, it is submitted that the appellant is a college student and he is an innocent person and he is no way connected with the alleged offence. Hence, he prays for bail.