AYYARSAMY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed praying to set aside the order dated 03.08.2018 passed in Crl.M.P.No.2131 of 2018 on the file of the Principal Sessions Court, Theni.

(2.) Heard the learned counsel for the appellants and the learned Additional Public Prosecutor for the respondents 1 and The de facto complainant was informed about the bail petition through notice dated 10.08.2018, but no representation for the de facto complainant.

(3.) The allegation against the appellants is that on 28.07.2018, due to previous enmity, they attacked the de facto complainant, Ananthakannan causing injury near the left eye brow. Since the injured person belongs to schedule caste community, an offence under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 is also attracted along with other penal provisions under Sections 294(b), 323, 324 and 506(i) IPC.