SIVANKALAI Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing for the appellant, learned Government Advocate (Crl. Side) appearing for the respondents 1 and 2 and the learned counsel appearing for the third respondent.

(2.) This Criminal Appeal has been filed to call for the records and set-aside the order passed by the learned learned Sessions Judge, Special Court for Trial of SC / ST (PoA) Act Cases, Theni District, dtd. 22/12/2022 made in Cr.M.P.No. 1414 of 2022 and enlarge the appellant on bail.

(3.) The appellant, who was arrested and remanded to judicial custody on 3/12/2022, for the offences punishable under Ss. 510 IPC r/w Sec. 3(1)(w)(ii), 3(2)(va) of SC/ST (POA) Amendment Act 2015, in Crime No.301 of 2022 on the file of the respondent police, seek appeal bail.