KARTHEESWARAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.895 of 2020 dated 31.12.2020, on the file of the learned IIIrd Additional District and Sesssions Judge (PCR Court), Madurai and to grant bail to the appellant.

(2.) The case of the appellant is that the appellant and others trespassed into the shop of the defact complainant and attacked him with weapons and caused injuries and threatened them to commit murder. A case in Crime No.2126 of 2020 was registered against the appellant under Sections 448, 294(b), 341, 324, 307, 506(ii) of IPC and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled caste and the Scheduled Tribes (Prevention of Atrocities) Amendment Act by the second respondent Police. The appellant was arrested and he filed a bail petition in Crl.M.P.No.895 of 2020 before the Sessions Court. The Sessions Court dismissed the petition. Against which, the appellant has preferred this appeal.

(3.) On the side of the appellant, it is stated that the appellant is in custody for more than sixty days. The occurrence is said to have taken place within the four walls of shop. There could not be an offence under the Scheduled caste and the Scheduled Tribes Act. It is further stated that the other accused were granted bail and that the appellant is A2 in the case and prayed the petition to be allowed.