ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.70 of 2021 dated 02.02.2021, on the file of the learned 1st Additional District and Sessions Judge, (PCR), Thanjavur and to grant bail to the appellants.

(2.) The case against the appellants is that due to previous election motive, the appellants assaulted the victim and caused head injury. A case in Crime No.50 of 2021 was registered against the appellants under Sections 341, 324, 307, 294(b) of IPC and Sections 3(1)(r)(s), 3(2)(v) of Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act by the second respondent Police. The appellants have filed a bail petition in Crl.M.P.No.70 of 2021 before the learned I Additional District and Sessions Judge, (PCR), Thanjavur. The petition was dismissed by the Sessions Court. Against which, the petitioner has preferred this appeal.

(3.) On the side of the appellants, it is stated that due to election motive, there was a shuffle between the appellants' party and others. The appellants are in custody for the past 30 days. A2 was already released on bail. The appellants are A1 and A3 in the case. The appellants voluntarily surrendered themselves before the Court on 29.01.2021 and prayed the appellants to be released on bail.