G SURESH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The appellants are arrayed as Accused Nos.1 and 2. They were arrested and remanded to judicial custody on 02.07.2018 for the offences punishable under Sections 147, 323, 506(i) of I.P.C., and Section 3(1)(r) and 3(1)(r)(s) and 3(2)(v-a) of the Scheduled Castes and the Scheduled Tribes(Prevention of Atrocities) Amendment Act, 2015 in Crime No.290 of 2018 on the file of the respondent police. He seeks bail by setting aside the order passed by the learned Principal District and Sessions Judge(P.C.R. Court), Theni, in Cr.M.P.No.1792 of 2018, dated 06.07.2018.

(2.) The learned Additional Public Prosecutor submits that the injured has been discharged from the hospital. He further submitted that the appellants are not having any previous case.

(3.) Taking note of the facts and circumstances of this case, this Court is inclined to allow the Criminal Appeal. Accordingly, the Criminal Appeal stands allowed and the order passed by the learned Principal District and Sessions Judge(P.C.R. Court), Theni, in Cr.M.P.No.1792 of 2018, dated 06.07.2018, stands set aside. The appellants are ordered to be released on bail, subject to the following conditions;