GOKULA KRISHNAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.222 of 2021 dated 04.03.2021, on the file of the learned Sessions Judge, Karur and to enlarge the appellants on bail.

(2.) The case against the appellants is that the appellants and others attacked a person named Gopi and caused grievous injuries and threatened the victim and others with dire consequences. The victim was admitted in hospital and he died on 18.09.2020. The case in Crime No.1031 of 2020 was registered against the appellants under Section 302 of IPC. Later it was altered to Sections 302, 34, 120(b), 506(ii) of IPC r/w. Section 3(2)(v) of SC/ST (POA) Act. The appellants have filed a bail petition in Crl.M.P.No.222 of 2021 before the Sessions Judge, Karur. That petition was dismissed on 04.03.2021. Against the same, the appellants have preferred this appeal.

(3.) On the side of the appellants, it is stated that there was totally seven accused in the case. The appellants were detained under the Goondas Act and later the same was revoked by this Court. The appellants are in custody for the past 187 days and prayed the appellants to be released on bail.