DURAISAMY Vs. STATE

JUDGEMENT

(1.) This Criminal appeal has been filed against the order dtd. 28/9/2021 in Crl. M.P. No. 3571 of 2021 by the learned Principal Sessions Judge Salem.

(2.) The brief facts of the case is that the respondent police had registered a case in Crime No. 484 of 2021 for the offences under Ss. 354(A) IPC read with 3(2)(v)(a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 on the complaint of Ravichandran. The petitioner had filed an application seeking for bail before the Special Court, Principal Sessions Judge, Salem in Crl. M.P. No. 3571 of 2021 and the Special Court by order dtd. 28/9/2021, had dismissed the application, against which the present appeal has been filed.

(3.) The case of the prosecution is that on 1/9/2021, the defacto complainant's mother went to East Olaipatty lake for grazing the cattle. One Bhuvaneswari who is mentally deranged woman belonging to the same village had gone along with her mother to graze cattle. At that time, the petitioner/accused had taken the victim to a secluded place and attempted to misbehave with her.