TAMILMANI Vs. STATE

JUDGEMENT

(1.) These criminal appeals have been preferred calling into question the legality and validity of the orders passed by the Special Court for SC/ ST Act Cases, Salem, dismissing the bail applications of the appellants herein in the case in Omalur P.S. Cr. No.886 of 2020 that was registered on 09.05.2020 for the offences under Sections 147 , 148 , 294(b) , 324 , 341 , 307,506(II) and 302 IPC and Sections 3(1)(r) , 3(1)(s) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015.

(2.) Inasmuch as all the instant criminal appeals emanate from one and the same crime number, viz., Omalur P.S. Cr.No.886 of 2020, Salem, they are considered and decided by this common judgment.

(3.) Heard Mr. C. Prabakaran, learned counsel for the appellants in Crl.A. Nos.250,254 and 270 of 2020, Mr. T. Ganesan, learned counsel for the appellants in Crl. A. Nos.261 to 263 of 2020, Mr. V. Elangovan, learned counsel for the appellants in Crl.A. No.259 of 2020, Mr.K.Madhan, learned Government Advocate (Crl. Side) appearing for the respondent State and Mrs. S. Deepika, learned counsel for the de facto complainant.