PUTHIYAKUMAR @ PUTHIYAVEL Vs. THE STATE REP.BY

JUDGEMENT

(1.) This Criminal Appeal has been filed praying to set aside the order, dated 20.06.2017, passed in Cr.M.P.No.916 of 2017, by the learned II Additional District and Sessions Judge, (PCR), Tirunelveli and enlarge the appellant on bail, in connection with Crime No.3 of 2017, on the file of the respondent Police.

(2.) The Appellant, who was arrested and remanded to judicial custody on 03.04.2017, for the offences punishable under Sections 417, 376, 506(i) IPC and section 3(1)(w)(i) of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, in Crime No.3 of 2017, on the file of the respondent police, seeks appeal bail.

(3.) The case of the prosecution is that the victim girl is aged about 19 years and she is a B.Sc., degree holder and that the appellant and the victim are neighbours and on the false promise of marriage, the appellant said to have intercourse with the said victim girl.