VINESTER Vs. DEPUTY SUPERINTENDENT OF POLICE, NAGERCOIL

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order dated 20.07.2020 made in Cr.M.P.No.1008 of 2020 on the file of the learned II Additional District and Sessions Judge (F.A.C.), Tirunelveli (IV Additional Sessions Judge, Tirunelveli) and enlarge the appellant on bail.

(2.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the respondents 1 and 2 and the learned counsel for the third respondent.

(3.) The case against the appellant is that on 02.05.2020, the appellant assaulted the victim viz., Jeniston and threatened the defacto complainant. On 03.05.2020, a case was registered against the appellant under Sections 294(b) , 302 , 506(ii) of I.P.C and Section 3(1) (r), 3(1)(s), 3(2)(va) SC/ST (PoA) Act, and the appellant is in custody from 04.05.2020. Hence, the appellant filed bail petition before the learned II Additional District and Sessions Judge (F.A.C.), Tirunelveli in Cr.M.P.No.1008 of 2020. That petition was dismissed on 20.07.2020. Against the dismissal order, the appellant come forward with this Criminal Appeal.