AJITH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.252 of 2021 dated 04.03.2021, on the file of the learned Sessions Judge, Karur and to enlarge the appellant on bail.

(2.) The case against the appellant is that the appellant and others attacked a person named Gopi and caused grievous injuries and threatened the victim and others with dire consequences. The victim was admitted in hospital and he died on 18.09.2020. The case in Crime No.1031 of 2020 was registered against the appellant under Section 302 of IPC. Later it was altered to Sections 302, 34, 120(b), 506(ii) of IPC r/w. Section 3(2)(v) of SC/ST (POA) Act. The appellant has filed a bail petition in Crl.M.P.No.222 of 2021 before the Sessions Judge, Karur. That petition was dismissed on 04.03.2021. Against the same, the appellant has preferred this appeal.

(3.) On the side of the appellant, it is stated that there was totally seven accused in the offence. The appellant was detained under the Goondas Act and later the same was revoked by this Court. The appellant is in custody for the past 187 days and prayed the appellant to be released on bail.