VIGNESHWARAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the order passed in Crl.M.P.No. 2219/2022, dtd. 8/5/2022, on the file of the learned I Additional District and Sessions Court (PCR), Trichy, Trichy District.

(2.) The case against the appellant is that on 1/5/2022, due to previous enmity between the parties, the appellant harassed the third respondent and his mother and abused them with filthy language by mentioning their caste and also threatened them with dire consequences. Therefore, the second respondent registered a case against the appellant in Cr.No.96 of 2022 for the offences under Ss. 294(b) and 427 and 506(ii) IPC and Sec. 4 of TNPHW Act r/w 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST Act.

(3.) The learned counsel for the appellant would submit that no one was injured in this case and that the appellant has been falsely implicated in this case. He would further submit that the appellant is in custody from 21/5/2022 onwards.