R. THANGARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order passed in Crl.M.P.No.910 of 2021, on 09.03.2021 by the learned Principal District and Sessions Judge, Coimbatore and enlarge the appellant on bail.

(2.) The case of the prosecution is that on 29.07.2019 at about 14.00 hours, when the defacto complainant was in his house, he heard the noise of his neighbour Sujatha. When the defacto complainant had gone to that place and saw that her left hand was cut off and the appellant was standing in that place along with the Aruval in one hand and in another hand, he is holding the cut off hand of Sujatha.

(3.) The appellant is facing the trial under Sections 307, 448 of IPC and 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002, and Section 3 (2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018. The appellant herein had filed a petition before the learned Principal District and Sessions Judge, Coimbatore, seeking bail and the learned Principal District and Sessions Judge, Coimbatore vide order dated 09.06.2021 in Crl.M.P.No.910 of 2021, dismissed the petition, as there is a specific overt act attributed against the appellant. Challenging the said order, the appellant is before this Court.