M. CHINNADURAI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Crl.M.P.No.3711 of 2020, dated 04.11.2020, on the file of the learned I-Additional District Judge, PCR, Trichirappalli and to enlarge the appellant on bail.

(2.) The case of the prosecution is that the appellant and the other accused gathered before the defacto complainant's house and attempted to assault the defacto complainant and tried to set fire on the defacto complainant's vehicle. The accused also used filthy language and threatened the defacto complainant, who belongs to Hindu Parayar community. The case in Crime No.1624 of 2020 was registered against the accused under Sections 147, 148, 294(b) and 506(i) of IPC., r/w. Section 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST (POA), 1989. The appellant was arrested and is in custody from 20.10.2020. He has filed a bail petition in Crl.M.P.No.3711 of 2020, before the learned I-Additional District Judge, PCR, Trichirappalli and the same was dismissed on 04.11.2020. Against which, the appellant has preferred this appeal.

(3.) On the side of the appellant, it is stated that due to election dispute, the defacto complainant got vengeance against the appellant and hence, a false case has been foisted against him. He also submitted that the investigation is almost over. The learned counsel for the appellant prays for bail in favour of the appellant.