DHINESHKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order passed in Cr.M.P.No.641 of 2023, dtd. 5/4/2023, on the file of the learned Special Sessions Judge (FAC), Special Court for Trial of SC/ST(POA) Act Cases, Pudukottai, and enlarge the appellant on bail in connection with Crime No.85 of 2023, on the file of the second respondent Police.

(2.) The case of the prosecution is that there was a wordy quarrel between the appellant and the defacto complainant, due to which, the appellant and other accused attacked the defacto complainant and caused injuries. A case in Crime No.85 of 2023 was registered by the second respondent Police against the appellant and other accused persons, under Ss. 341, 294(b), 323, 506(ii), 379 IPC and Ss. 3(1) (r), 3(1)(s) and 3(2) (va) of SC/ST(POA)Act. He has filed a petition for bail in Cr.M.P.No.641 of 2023 and the same was dismissed by the learned Special Judge for Trial of Cases under SC/ST (POA) Act, Pudukkottai, on 5/4/2023. Challenging the same, the appellant has preferred this Criminal appeal.

(3.) The learned counsel for the appellant would submit that the appellant is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the appellant is in judicial custody from 22/3/2023.