RAMIAH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners are shown as accused Nos.1 to 7 and 9 to 16 , in crime No.234 of 2020 registered on the file of the Inspector of Police, Vasudevanallur Police Station, Tenkasi District, for the offences under Sections 147 , 148 , 341 , 294(b) , 324 , 307 , 506(ii) IPC & 3,3(1) (r),3(1)(s),3(2)(va) of the SC/ST (POA) Amendment Act, 2015.

(2.) The learned counsel for the Petitioners states that due to the communal group clash, a case has been registered against the petitioners in Crime No.234 of 2020 on the file of the Vasudevanallur Police Station, Tenkasi District.

(3.) The learned Additional Public Prosecutor,on instructions, submits that there is a dispute between two groups among the adjacent villages and there are allegations and counter allegations. These petitioners are accused in Crime No.234 of 2020 and on the complaint from the petitioner's village, another case was also registered as against the victims in Crime No. 235 of 2020. Both the cases are under investigation. Since this is a group clash between two vilalges, at the instance of the Revenue Officials, a peace committee meeting was also conducted. With regard to the status of the injury, the learned Additional Public Prosecutor submits that the injured have already been discharged from the hospital and eighth accused was also arrested by the respondent Police.