BASKARAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) These appeal have been filed against the order passed in Cr.M.P.No.403 of 2020 dated 15.06.2020 on the file of the Special Court for Trial of Cases registered under SC/ST (POA) Act, 1989, Ramanathapuram and thereby releasing the appellants on bail.

(2.) Heard the learned counsel appearing for the appellants and the learned Government Advocate (Crl. Side) appearing for the respondents 1 and 2.

(3.) On the side of the appellants, it is stated that the name of the appellant in Crl.A.(MD).No.201 of 2020 was not found in the FIR and his name was impleaded in the case only based on the confession of the co-accused. It is further stated that all the co-accused were already released on bail by this Court in Crl.A.(MD).No. 191 of 2020 dated 29.06.2020. It is further stated that the prime accused was released on bail by the lower Court, after completion of 90 days. The investigation is already over and there is no necessity for retaining the accused. It is further stated that the appellant is in custody for the past 69 days. Hence, he prayed for grant of bail to the appellants.