DANIEL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard Mr.N.Mohideen Basha, learned Counsel appearing for the appellants and Mr.RMS.Sethuraman, learned Standing Counsel appearing for the first respondent and Mr.M.Ramanathan, learned counsel appearing for the second respondent.

(2.) This Criminal Appeal has been filed to set aside the dismissal order of the bail petition in Cr.M.P.No.747 of 2021 on the file of the learned II Additional District & Sessions Judge (F.A.C), Tirunelveli, dated 04.06.2021.

(3.) The Appellants, who arrested and remanded to judicial custody on 25.05.2021, for the offences punishable under Sections 294(b), 436, 506(ii) IPC and Section 4 of TNPWH Act and Section 3(1)(r), 3(1)(s), 3(2) (iv), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, on the file of the respondent police, seeks appeal bail.