RATHINAVELU Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred against the order passed by the learned II Additional Sessions Judge/Special Judge (under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, in Crl.M.P.No.17 of 2018 in S.C.No.33 of 2017 by order dated 30.01.2018.

(2.) The allegations against the appellant are for the offences punishable under Sections 148, 302 read with 149 and 109 of IPC and Section 3 of the Explosive Substances Act, 1908, and 143, 120B, 109, 449, 427 and 302 read with 149 of IPC and Sections 3, 4, 5 and 6 of Explosive Substances Act, 1908, and Section 3(2)(v) of SC/ST (Prevention of Atrocities) Amendment Act, 2015.

(3.) The appellant is A3 in this case. He was arrested and remanded to judicial custody on 05.05.2017.