KARTHICK @ KARTHICKRAJA Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order, dated 06.03.2021 in Crl.M.P.(MD) No. 374 of 2021 on the file of this III Additional District Judge (PCR Court), Madurai, and enlarge the appellant on bail.

(2.) A case was registered in Crime No.95 of 2021 by the respondent police under Sections 341, 294(b), 323, 324 and 506(ii) I.P.C. r/w. Section 3(2) (v) (a)of SC / ST Act and Section 4 of TNPWH Act. The appellant filed a petition for bail in Cr.M.P.No.374 of 2021. That petition was dismissed by the Special Court on 06.03.2021. Against the same, the appellant preferred this Criminal Appeal.

(3.) On the side of the appellant, it is stated that the matter was compromised between the parties and the appellant is in custody from 09.02.2021 onwards and prayed the appellant to be released on bail.