VINOTH Vs. STATE REP

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants and the learned Government Advocate appearing for the respondents 1 and 2. Though notice was served, none appears for the defacto complainant / third respondent.

(2.) This appeal has been filed against the order, dated 05.08.2020 made in Cr.M.P.No.315 of 2020 on the file of the learned Sessions Judge, (Additional Incharge) SC/ST (POA) Act, 1989, Special Court, Pudukkottai, and enlarge the appellants on bail.

(3.) The allegation levelled against the appellants is that there is a dispute between the defacto complainant and the accused regarding the usage of slippers. While walking inside field of the defacto complainant with the motive on 21.07.2020, at about 02.00 pm, the accused came in a two wheeler and attacked the defacto complainant and threatened him with dire consequences. On the complaint of the defacto complainant, a case was registered against the accused in Crime No. 195 of 2020, under Sections 294(b), 341, 342, 323, 506(i) of I.P.C. and Section 3(1)(r), 3(1)(s), 3(2) (v-a) of SC/ST Act, 1989. The appellants filed a bail petition before the learned Sessions Judge, (Additional Incharge) SC/ST (POA) Act, 1989, Special Court, Pudukkottai, in Cr.M.P.No.315 of 2020. That petition was dismissed by the trial Court. Against which, the appellants preferred this Criminal Appeal.