SUDALAIKANNU Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the order passed in Cr.M.P.No.211 of 2023 dtd. 10/3/2023 by the learned Sessions Judge, Special Court for trial of cases under SC/ST (PoA) Act, Thoothukudi (FAC).

(2.) The case of the prosecution is that on 28/3/2022 at about 11.00 a.m., the appellant/sole accused had pulled down the third respondent/defacto complainant and abused her by using filthy language and her caste name. Hence, the second respondent registered a case against the appellant in Crime No.52 of 2022 for the offences under Ss. 294(b) and 506(1) IPC and Sec. 4 of TN Prohibition of Harassment of Women Act, 2002, subsequently the case was altered into Ss. 294(b), 354(A) and 506(1) IPC, Sec. 4 of TN Prohibition of Harassment of Women Act, 2002 and Ss. 3(l)(r) and 3(2)(va) of SC/ST (Prevention of Atrocities) Act.

(3.) When the matter is taken up for hearing today, due to the ill-health of the third respondent, she sent a letter to this Court through the Sub Inspector of Police, Seithunganallur Police Station, wherein, she has raised objections to grant bail to the appellant and also expressed her inability to attend this Court.