SUSILA Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order dated 25.07.2018 passed in Crl.M.P.No.2014 of 2018 on the file of the learned Principal District Sessions Judge, Theni.

(2.) The case of the appellant is that the accused no.1 in this case and others received a sum of Rs.3 lakhs from the defacto complainant, on a false promise for getting a Government job and when the defaco complainant asked for the return of the amount, the appellant and others scolded him in filthy language and humiliated him by using his caste name and criminally intimidated him. The case under Sec. 506(i) and 420 of Penal Code and 3(1) (r), 3 (1) (s), 3(2) (va) of SC/ST (POA) Amendment Act 2015 registered against the appellant and others.

(3.) On the side of the appellant it is stated that the appellant is the wife of the Accused No.1 and she is noway connected with this offence. The first accused was arrested and released on bail two months ago, but the appellant is in custody from 09.07.2018 and prayed the petition to be released on bail.