VIGNESH Vs. STATE

JUDGEMENT

(1.) Heard Mr.B.Jameel Arasu, learned counsel appearing for the appellants and Mr.RMS.Sethuraman, learned counsel appearing for State Government (Crl.side) and Mr.V.Selvakumar, learned counsel appearing for the third respondent.

(2.) This Criminal Appeal has been filed to set aside the dismissal order of the bail petition in Crl.M.P.No.283 of 2021 on the file of the learned I Additional District & Sessions Judge (PCR), Thanjavur, dated 13.07.2021.

(3.) The Appellants, who arrested and remanded to judicial custody on 21.06.2021, for the offences punishable under Sections 147, 148, 294(b), 324, 506(ii) IPC r/w Sections 3(1)(r)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, on the file of the respondent police, seek appeal bail.