JEEVANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant, who is A2 in Crime No.581 of 2020 for the offence under Section 294(b), 341, 323, 324 506(ii) IPC r/w. 3(2) (va) of SC/ST (PoA) Amendment Act, 2015, has moved a bail petition in Crl.M.P.No.106 of 2020 before the Principal Sessions Court, Namakkal. The Trial Court by its order dated 04.11.2020, dismissed the bail petition. Aggrieved over the same the present appeal has been filed.

(2.) Notice was served to the second respondent/defacto complainant and affidavit of service has been filed on 24.11.2020. The learned Additional Public Prosecutor also served notice to the second respondent through the first respondent Police on 19.11.2020 and the copy of the same has been produced. Despite the same, there is no representation on behalf of the second respondent.

(3.) The gist of the case is that the defacto complainant, Saravanan is residing with his family and carrying out fishing work. He belongs to Scheduled Caste community. Since he lost his fishing net, he was in a depressed mood. On 07.10.2020, he went to TASMAC Shop to have liquor.