KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) On the complaint lodged by the second respondent, the Police registered a case in Crime No.1249 of 2020 on 07.05.2020 against one Kuppusamy - A2, the appellant herein, for the offences under Sections 294(b) & 506(2) of IPC and Section 3(1)(r) & 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015. During the course of investigation of that case, it is alleged that the appellant herein, abused and threatened the second respondent and asked her to withdraw the complaint. Therefore, on the complaint given by the second respondent, the Police registered a fresh case in Crime No.1868 of 2020 on 14.08.2020 under Section 506 (1) IPC and Sections 3(1)(p) and 3(1)(r) of the SC & ST (PoA) Amendment Act against the appellant and two others and the appellant was arrested on 25.08.2020. The bail application filed by the appellant in Crl.M.P.No.942 of 2020 before the Principal Sessions Judge, Tiruppur, has been dismissed on 04.09.2020, aggrieved by which, the present appeal has been filed.

(3.) Heard Mr.P.Kalimuthu, learned counsel for the appellant, Mrs.P.Kritika Kamal, learned Government Advocate (Crl.Side) for the first respondent/State and Mrs.R.Saritha, learned counsel appearing for the second respondent/de facto complainant.