PASUPATHI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order in Crl.M.P.No.669 of 2021, passed by the Sessions Judge, Special Court for Trial of Cases Registered under SC / ST (POA) Act, 1989, Ramanathapuram and to grant bail to the appellant.

(2.) A case in Crime No.209 of 2021, was registered against the appellant under Ss. 341, 294(b), 323, 324 I.P.C r/w. Sec. 3(1)(r), 3(1) (s) of SC/ST (POA) Act, by the second respondent Police. The appellant was arrested on 05.11.2021 and he filed a bail petition in Crl.M.P.No.669 of 2021, before the Special Court. That petition was dismissed on 11.11.2021. Against which, the appellant has preferred this appeal.

(3.) On the side of the appellant, it is stated that the appellant advised the complainant and others not to take a liquor infront of a temple and the matter is likely to be settled between the parties. The injured persons were discharged. The appellant is in custody for the past 20 days and prayed the appellant to be let out on bail.