RAMASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Cri. O.P. Nos. 2488 and 2653 of 1997 are for anticipatory bail whereas Cr1. M.P. No. 1113 of 1997 in Cr1. O.P. No. 1858 of 1997 is for cancellation of the anticipatory bail granted already.

(2.) The petitioners in Cr1. O.P. Nos. 2488 and 2653 of 1997 have been charged for the offences under Sections 147, 148.341, 324. 427 and 302 Indian Penal Code, Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. 1989, hereinafter to be referred to as S.C. & S.T. (P.A.) Act, and Sections 3 and 5 of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 read with Section 149 Indian Penal Code.

(3.) The allegation is that while the complainant and 60 others, who belonged to Scheduled Castes, were returning in a lorry on 7-3-1996 after attending a conference, they were at7 tacked by about 300 persons near Kallukuli village by pelting stones and a person was killed due to the hitting of the stone while five others were injured apart from the damage to the lorry. On the complaint of an injured person, the case was registered by Kallupatti Police initially for the offences under Sections 147. 148, 341, 324 and 302 Indian Penal Code and after investigation, now the charge sheet is filed for the above sections and also for the offence under Section 3(2)(v) of the S.C. & S.T. (P.A.) Act and also Sections 3 and 5 of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992.