ANANTHARAJ Vs. STATE

JUDGEMENT

(1.) Heard Mr.S.Vikram, learned counsel appearing for the appellants and Mr.K.Sanjay Gandhi, learned Government Advocate (Crl.side) appearing for respondent police.

(2.) This Criminal Appeal has been filed to set aside the dismissal order of the bail petition in Crl.M.P.No.14 of 2022 on the file of the learned II-Additional District and Sessions Judge (F.A.C), Tirunelveli, dtd. 19/1/2022.

(3.) The Appellants, who arrested and remanded to judicial custody 17/12/2021, for the offences punishable under Ss. 419, 420, 427, 467 and 471 IPC r/w Sec. 3(1) (g) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, on the file of the respondent police, seeks appeal bail.