MARI Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed against the order passed in Cr.M.P.Nos.1738 and 1739 of 2021, dtd. 31/12/2021, on the file of the Special Court for Exclusive Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai and enlarge the appellant on bail.

(2.) The appellants have filed petitions for bail in Cr.M.P.No.1738 and 1739 of 2021, before the Special Court for Exclusive Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai. That petition was dismissed by the Special Court on 31/12/2021. Against the same, the appellants have preferred these Criminal Appeals.

(3.) On the side of the appellants, it is stated that there were 42 accused in the case, except the two accused/appellants, all other accused were acquitted. The appellants are in judicial custody for the past 28 days, even the defacto complainant said no objection to the release of the appellants and prayed the appellant to be released on bail.