KUTTAIMANI Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order, dated 11.11.2020 passed in Cr.M.P.No.596 of 2020 on the file of the III Additional District and Sessions Judge (PCR), Madurai, Madurai District, and enlarge the appellant on bail.

(2.) A case against the appellant is registered in Crime No.1788 of 2020 by the respondent police under Section 452, 294(b), 324, 427, 506 (ii) I.P.C. r/w. Section 3(1)(s), 3(1)(r), 3(1)(r) Section 3(2)(va) of SC / ST Act. The appellant filed a petition for bail in Cr.M.P.No.596 of 2020. That petition was dismissed by the Trial Court on 11.11.2020. Against the same, the appellant preferred this Criminal Appeal.

(3.) The case against the appellant is that one Karthickraja/A1 contacted the grand-daughter of the defacto complainant over phone and the same was questioned by the defacto complainant and on 16.10.2020 at about 11.30 p.m., Karthickraja/A1 and the appellant/A2 and others entered into the house of the defacto complainant, scolded him in filthy language, attacked him on his rightarm left knee, right leg and on his head. One Soundarapandian, another victim try to intervene the appellant, the appellant attacked him on the left hand and hence, a case was registered.