RAJESH Vs. STATE

JUDGEMENT

(1.) Heard Mr.Niranjan S.Kumar, learned counsel appearing for the appellant, Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the first respondent.

(2.) This appeal has been filed to set aside the order passed in Cr.M.P.No.1423 of 2018 dated 14.05.2018 on the file of II-Additional District and Sessions Judge, Tirunelveli (PCR) and to enlarge the appellant on bail in Crime No.262 of 2014 dated 008.2014 on the file of the first respondent.

(3.) It is seen that on 02.08.2014, at about 08.15 p.m., the appellant and others entered into the Government Bus bearing Registration No.TN-74-N-1011 with dangerous weapons and questioned the passengers who are belonged to SC/ST community. The above community persons got down of the bus and run out. The appellant and others attacked one Manthiram brutally and the deceased died on the spot. The chargesheet was filed before the trial Court against the appellant and others and was taken on file in P.R.C.No.2 of 2015. As the appellant was absent on 18.02.2016, Non bailable warrant was issued against him and he was arrested and remanded on judicial custody on 15.02.2018. The appellant's petition in Cr.M.P.No.900 of 2018 is dismissed by the trial Court.