MANOHARAN Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed challenging the dismissal of the appellant's bail application in Crl.M.P.No.73 of 2025 dtd. 21/11/2025 on the file of the Special Court for the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Thiruvarur.

(2.) The appellant was arrested on 27/9/2025 for the alleged offences under Ss. 296(b), 318(2), 69 and 351(3) of BNS Act, read with Ss. 3(1)(w)(i), 3(1)(a) and 3(2)(va) of the SC/ST (PoA) Act, in Crime No.35 of 2025 on the file of the Special Court for the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Thiruvarur.

(3.) The allegation against the appellant is that he had a love affair with the third respondent/ defacto complainant; that on the promise of marriage he had sexual intercourse with her on several occasions; and that when she requested him to marry her, he humiliated her on account of her caste, abused her in filthy language, and refused to marry her. Hence, the case.