CHANDRU Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order passed in Crl.M.P.No.96 of 2020, on 13.01.2020 by the Principal Sessions Judge, Dharmapuri and enlarge the appellant on bail.

(2.) The case of the prosecution is that the accused pushed the victim lady and threatened her with dire consequences and also tried to molest the victim lady and attempted to commit rape.

(3.) The appellant is facing the trial under Sections 354 (B), 511 and 307 of IPC and 3 (i) (e) of SC/ST Act and he was arrested on 02.08.2019. The appellant herein had filed a petition before the learned Principal Sessions Judge, Dharmapuri, seeking bail and the learned Principal Sessions Judge, Dharmapuri vide order dated 13.01.2020 in Crl.M.P.No.96 of 2020, dismissed the petition, as there is a specific overt act attributed against the appellant. Challenging the said order, the appellant is before this Court.