S. MOHAMED AMEEN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order, dated 11.01.2021, in Crl.M.P.No.01 of 2021 on the file of the First Additional District and Sessions Court, (PCR), Thanjavur , and enlarge the appellant on bail.

(2.) A case against the appellant is that on 26.12.2020, the appellant and others attacked one Sivakumar and murdered him. A case was registered in Crime No.1465 of 2020 by the respondent police under Sections 147, 294(b), 342, 302 I.P.C. and Section 3(l)(r)(s), 3(2)(v) of SC / ST Act. The appellant filed a petition for bail in Cr.M.P.No.1 of 2021. That petition was dismissed by the Trial Court on 11.01.2020. Against the same, the appellant preferred this Criminal Appeal.

(3.) Notice served on the third respondent through Police, name printed, non appears on behalf of the third respondent.