VIGNESH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.459 of 2021 dated 15.03.2021, on the file of the learned II Additional Sessions Judge (FAC), Tirunelveli and to enlarge the appellants on bail.

(2.) The case against the appellants is that due to previous enmity, on 02.03.2021, the appellants and others formed into an unlawful assembly with weapons and attacked the defacto complainant and another and caused them injuries and they also threatened them with dire consequences. Hence, a case was registered against the appellants in Crime No.71 of 2021 under Sections 147, 148, 294(b), 323 324 and 506(ii) of IPC and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The appellants have filed a bail petition in Crl.M.P.No.459 of 2021 before the learned II Additional Sessions Judge(FAC), Tirunelveli. The petition was dismissed by the learned Judge on 15.03.2021. Against the same, the appellants have preferred the present appeal.

(3.) On the side of the appellants, it is stated that all the injured are already discharged from the hospital. There is no previous case against the appellants. The appellants are in custody for the past 25 days and the appellants are ready to comply any condition imposed by this Court and prayed the appellants to be released on bail.