ANBALAGAN Vs. DEPUTY SUPERINTENDENT OF POLICE, TIRUCHIRAPPALLI

JUDGEMENT

(1.) The petitioners are figuring as accused in Crime No.449 of 2021 registered on the file of the second respondent for the offences under Ss. 147, 148, 448, 294(b), 506(1) IPC read with Ss. 3(l)(r), 3(l)(s), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The defacto complainant in the case is one Senthilkumar, S/o.Muthusamy.

(3.) When the matter was listed before this Court on 12/11/2021, Mr.Thirumurugan, learned counsel for the third respondent/defacto complainant sought short time to file counter. Hence, the case was adjourned to 15/11/2021.