PAAPA Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr.B.Santhanam Rajesh Kumar, learned Counsel appearing for the appellant and Mr.A.P.G.Ohm Chairma Prabhu, learned Government Advocate (Crl.side) appearing for the first and second respondents. No representation for the third respondent.

(2.) This Criminal Appeal has been filed to set aside the dismissal order of the bail petition in Crl.M.P.No.35 of 2020 on the file of the learned Sessions Judge, Special Court for Exclusive Trial of Cases under the POCSO Act, 2012, Sivagangai, Sivagangai District, dated 24.01.2020.

(3.) The Appellant, who is arrested and remanded to judicial custody on 10.01.2020, for the offences punishable under Sections 366(A), 294(b), 506(ii) of IPC and Section 5(l) and 6 of POCSO Act, 2012 and 3(2)(va) of SC/ST (Prevention of Atrocities Act) 2015, on the file of the respondent police, seeks appeal bail.