P. SASIKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE, THIRUVANNAMALAI

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order passed in Crl.M.P.No.195 of 2023 dtd. 20/2/2023 passed by the Special Court for Exclusive Trial of Cases under Scheduled Castes and Scheduled Tribes [Prevention of Atrocities] Act, 1989 and consequently enlarge the appellant on bail.

(2.) The respondent police registered a case in Crime No.33/2023 against the appellant and other accused for the offence punishable under Ss. 147, 148, 294(b), 323, 324, 427, 307 & 506(ii) IPC r/w Sec.3(l)(r), 3. (l)(s), 3(2)(v) of SC/ST (POA) Act. The appellant filed a petition in Crl.M.P.No.195 of 2023 to grant bail to him and the same was dismissed by the above said Judge, vide order dtd. 20/2/2023. Challenging above said order, this criminal appeal has been filed.

(3.) The learned counsel for the appellant submitted that, the appellant is in custody from 25/1/2023. He further submitted that A1 Jayasankar was granted anticipatory bail by this Court in Crl.O.P.No.6154 of 2023 on 17/3/2023. Since the petitioner is in custody from 25/1/2023, and the injured also discharged from the hospital, seeks to grant bail.