SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Criminal Appeal is directed against the order made in Crl.M.P.No.483 of 2025 dtd. 29/10/2025 on the file of the II Additional District and Sessions Court (PCR), Tirunelveli, in dismissing the petition for bail filed under Sec. 483 B.N.S.S.

(2.) The case of the prosecution is that the second respondent / defacto complainant belongs to Hindu Devendra Kula Vellalar community, that the second respondent had two sons Kavin Selvaganesh and Pravin Selkar, that the said Kavin Selvaganesh, after completing B.E., was working in TCS IT, Duraipakkam, Chennai, that the appellant / second accused's daughter Subashini is working as a therapist at Vedha Clinic, Palayamkottai, that the said Subashini and Kavin Selvaganesh are friends from school days, that the appellant belongs to Hindu Maravar community, that since the second respondent's father Muthumalai had fallen down and was taking treatment at Edison Hospital, Tiruchendur, the second respondent, her brother and her two sons visited the said Subashini for consulting her about the treatment required to be given, that all of them went to meet the said Subashini on 27/7/2025 at about 02.30 p.m. and when they were consulting with the said Subashini, the said Subashini's brother Surjith (first accused) came there and asked the said Kavin Selvaganesh to accompany him in his motorcycle as his parents wanted to meet him and hence, both of them left the clinic, that after some time, the second respondent along with her other son and brother while proceeding near Ashtalakshmi Nagar 1st Street, they found the said Kavin Selvaganesh and the first accused were standing at Mangammal Salai, KTC Nagar and stopped their vehicle, that when the second respondent and others were proceeding towards the said Kavin Selvaganesh, the first accused abused in filthy language using caste name, took a sickle from his back and gave a blow aiming at his head, which was shielded by the said Kavin Selvaganesh with his hand and started to run but the first accused followed him and gave indiscriminate blows on the body of the said Kavin Selvaganesh and after quenching his anger, shouted at the second respondent to take the body of her son and that the first accused killed the second respondent's son brutally.

(3.) On the basis of the complaint lodged by the second respondent, FIR came to be registered in Crime No.396 of 2025 on the file of Palayamkottai Police Station against three persons including the appellant herein under Ss. 296(b), 103(1) and 49 BNS r/w Ss. 3(l)(r), 3(l)(s) and 3(2)(v) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and subsequently, as per the directions of the Director General of Police dtd. 30/7/2025, the case was transferred to the CBCID " " South, Tirunelveli and FIR came to be registered in Crime No.1 of 2025 on 31/7/2025 for the offences under Ss. 296(b), 103(1) and 49 BNS r/w Ss. 3(l)(r), 3(l)(s) and 3(2)(v) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.