K. MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This appeal is filed aggrieved by the order of dismissal of bail order made in Cr.M.P.No.54 of 2022 by the Special Court for Exclusive Trial of Cases under Scheduled Castes and the Scheduled Tribes (Prevention of Attrocities) Act, 1898, Thiruvannamalai, wherein, the petitioner is arrayed as an accused. The petitioner is also said to be implicated as an accused and he is in judicial custody since 8/2/2022. The allegation in the crime is that there was a communal clash between two groups.

(2.) The learned counsel appearing on behalf of the victim would submit that, in respect of other accused, certain conditions were imposed while granting bail. Hence, similar conditions may also be imposed to this petitioner also.

(3.) Considering the over all facts and circumstances of the case, this Court is inclined to grant bail to the petitioner on the following conditions :