KUMAR @ RATHINA KUMAR Vs. STATE

JUDGEMENT

(1.) It is an application seeking a direction to the 1st Additional District Judge (P.C.R.. Court), Tiruchirapalli, to consider the bail application of the petitioners on the same day of their surrender.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate (Crl. Side) for the respondents.

(3.) The learned counsel for the petitioners would submit that the petitioners did not call the defacto complainant by caste name and due to political motive, a false complaint registered against the petitioners under Sections 147, 148, 294(b), 323, 324 and 506(ii) IPC r/w Section 3(1)(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.