PRAVEENKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE, PERIYAKULAM

JUDGEMENT

(1.) Heard Mr.S.Sivaprakash, learned counsel appearing for the appellant, Mr.M.Chandra Sekaran, learned Additional Public Prosecutor appearing for the respondents 1 and 2 and Mr.G.Pandi, learned counsel appearing for the third respondent.

(2.) This appeal has been filed against the order passed in Cr.M.P.No.1520 of 2018, dated 18.06.2018, on the file of the learned Principal Sessions Judge, Theni and enlarge the appellant on bail.

(3.) The case of the prosecution is that on 10.06.2018, the appellant abused the defacto complainant using filthy language and attacked him with hands and hence, a case was registered against the appellant in Crime No.212 of 2018 under Sections 294(b), 323, 324 of IPC and Section 4 of TNPWH Act and Section 3(1) (r), 3(1)(s) and 3(2)(va) of SC/ST (POA) Act.