SENKATHIRAVAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed seeking to set aside the order passed by the learned Special Judge [under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989], II Additional Sessions Judge, Puducherry, in Crl.M.P.No.3 of 2018 in S.C.No.33 of 2017 dated 30.01.2018 and to enlarge the appellant on bail.

(2.) The petitioner in the said S.C.No.33 of 2017 is A2. He had been arrested for the involvement in the said case, where charge sheet has been laid against the petitioner and other accused persons for the offences punishable under Sections 143, 120B, 109, 449, 427 and 302 of IPC and Sections 3, 4, 5 and 6 of the Explosive Substances Act, 1909 and also, under Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act.

(3.) The petitioner had been arrested on 25.04.2017 and since then he had been inside as a pre-trial prisoner. Hence, he moved a bail application before the Court below in Crl.M.P.No.3 of 2018 and the same was dismissed on 30.01.2018. As against which, the present appeal has been filed.