S. GEETHA Vs. STATE

JUDGEMENT

(1.) This appeal is preferred against the rejection of bail application filed by the appellant/accused in Crl.M.P.No.115 of 2022 before the Principal Sessions Judge, Tiruppur District.

(2.) The case of the prosecution is that an FIR came to be registered in Cr.No.649 of 2021 on the file of the respondent police for the offences under Ss. 3(1)(r) and 3(1)(s) of the SC & ST (Prevention of Atrocities) Amendment Act, 2015, based on the complaint given by Mr.Saravana Kumar, Member, Awareness and Monitoring Committee, Adi Dravidar Welfare Department, against the appellant herein.

(3.) Mr.S.Prabakaran, learned Senior Counsel appearing for the appellant submitted that the allegations made against vis-a-vis the appellant are motivated and that the appellant is falsely implicated in the case, and she is being victimised.