M. ARUMUGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order dated 09.09.2020 made in Cr.M.P.No.1091 of 2020, on the file of the learned II Additional District Court (For PCR Act cases), Tirunelveli, and enlarge the appellants on bail.

(2.) Heard the learned counsel for the appellant and the learned Government Advocate for the first respondent. Though notice was served, name printed, none appears for the defacto complainant / second respondent.

(3.) The appellants filed a bail petition before the II Additional District Judge (PCR Act Cases), Tirunelveli, in C.M.P.No.1091 of 2020 for bail. That petition was dismissed by the lower Court, on 09.09.2020. Against the same, the appellants preferred this Criminal Appeal.