(1.) This appeal has been filed to set aside the order passed in Cr.M.P.No.445 of 2021 dated 10.03.2021, on the file of the learned II Additional District and Sessions Judge (FAC), Tirunelveli and to enlarge the appellant on bail.
(2.) The case against the appellant is that the appellant insulted the defacto complainant in filthy language by uttering his caste name and threatened him with dire consequences. Hence, a case was registered against the appellant in Crime No. 118 of 2021 under Sections 294(b) and 506(ii) of IPC and Sections 3(1)(r) and 3(1) (s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The appellant has filed a bail petition in Crl.M.P.No.445 of 2021 before the learned II Additional District and Sessions Judge(FAC), Tirunelveli. The petition was dismissed by the learned Judge on 10.03.2021. Against the same, the appellant has preferred the present appeal.
(3.) On the side of the appellant, it is stated that the appellant sustained head injury by the attack of the defacto complainant and was admitted in the hospital. The appellant is in custody for the past 25 days and prayed the appellant to be released on bail.