DHANUSH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order in Crl.M.P. No. 742 of 2021 in S.C. No. 101 of 2020 on the file of the learned Sessions Judge, Special Court for trial of the cases SC/ST (POA) Act, Thoothukudi.

(2.) A case in Crime No. 200 of 2018 under Ss. 302, 109, 120(b), 201 of IPC and Sec. 3(2)(v) of SC/ST (POA) Act was registered against the appellant. The appellant has filed a bail application in Cr.M.P. No. 742 of 2021 before the learned Sessions Judge, Special Court for trial of Cases registered under SC/ST (POA) Act, Thoothukudi. That petition was dismissed by the trial Court on 24/8/2021. Against the same, the appellant has filed an appeal in Crl.A.(MD) No. 244 of 2021 before this Court and the same was dismissed by this Court on 15/7/2021. Again the appellant has preferred this Criminal Appeal.

(3.) On the side of the appellant, it is stated that out of four accused, A1 and A4 died and only A2 and A3 are facing trial. The alleged motive is that the witness teased the wife of the appellant. The name of the appellant was not found place in the FIR. The appellant was produced before the Court on non bailable warrant. Without issuing notice or summon, straight away warrant was issued on the appellant. The appellant is in custody from 1/12/2020 onwards and prayed the appellant to be released on bail.