KARUPPAIAH Vs. DEPUTY SUPERINTENDENT OF POLICE AND OTHERS

JUDGEMENT

(1.) Heard Mr.R.M.Arun Swaminathan, learned counsel appearing for the appellant and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondents.

(2.) This appeal has been filed to set aside the Judgment passed in Criminal Miscellaneous Petition No.1498 of 2018 and to enlarge the petitioner on bail in Cr.No.39 of 2018 on the file of the respondent Police.

(3.) The case against the appellant is that the case under Section 174 Cr.P.C., 1973 @ 302 IPC and Section 3(2)(va) of SC/ST (POA) Amendment Act, 2015 was registered against the appellant.