KARTHICK Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard the 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 03.08.2020, made in Cr.M.P.No.1029 of 2020 on the file of the learned II Additional District and Sessions Judge, Tirunelveli and to enlarge the appellants on bail.

(3.) The allegation levelled against the appellants is that due to previous motive, on 19.07.2020, at about 2.30 p.m., the appellants and other accused attacked the defacto complainant and two others with Aruval and wooden log and threatened them with dire consequences. On the complaint of the defacto complainant, a case was registered against the accused in Crime No. 796 of 2020, under Sections 147, 148, 294(b), 307, 324, 506(ii) of I.P.C. and Section 3(l)(r), 3(l)(s), 3(2) (va) of SC/ST (POA) Amendment Act, 2015. The appellants filed a bail petition before the learned II Additional District and Sessions Judge, Tirunelveli, in Crl.M.P.No.1029 of 2020. That petition was dismissed by the trial Court. Against which, the appellants preferred this Criminal Appeal.