C.KANNAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed seeking to set aside the order, dtd. 05/01/2023 made in Cr.M.P No.3 of 2023 in Crime No.392 of 2022 on the file of the Special Judge, Special Court for Trial of cases under SC/ST (POA) Act cases, Theni and enlarge the appellant on bail.

(2.) The case of the prosecution in brief:-

(3.) Seeking bail, the accused moved the Special Court, which came to be dismissed, by order, dtd. 03/11/2022. Against which, on the earlier occasion, two criminal appeals have been filed and they were dismissed by this court. This is the third criminal appeal filed by the appellant.