RAGURAJAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.327 of 2021 dated 19.03.2021, on the file of the learned Special Sessions Judge (FAC), Special Court for Trial of SC/ST (POA) Act Cases, Pudukkottai and to enlarge the appellant on bail.

(2.) The case against the appellant is that the appellant made a speech in a public meeting abusing the schedule caste and he threatened the schedule caste people. Hence, a case was registered against the appellant in Crime No.144 of 2021 under Sections 143, 283, 269, 270 and 506(i) of IPC and Sections 3(1)(r), 3(1)(s), 3(1)(u) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The appellant filed a bail petition in Crl.M.P.No.327 of 2021 before the learned Special Sessions Judge(FAC), Special Court for Trial of SC/ST (POA) Act Cases, Pudukkottai. The petition was dismissed by the learned Judge on 19.03.2021. Against the same, the appellant has preferred the present appeal.

(3.) On the side of the appellant, it is stated that the third respondent is not a victim in the case. The third respondent is only the Sub Inspector of Police. The third respondent does not belong to scheduled community and prayed the appellant to be released on bail.