BAROTTA RAJA Vs. STATE

JUDGEMENT

(1.) Heard Mr. N. Pragalathan, learned counsel appearing for the appellant and Mr. A. Robinson, learned Government Advocate (Criminal Side) appearing for the first and second respondents. No representation on behalf of the learned counsel for the third and fourth respondents.

(2.) This Criminal Appeal has been filed to call for the entire records relating to the order dtd. 21/2/2019 passed in Cr.M.P. No. 471 of 2019 in S.C. No. 68 of 2018 on the file of the 2nd Additional District and Sessions Court, Tirunelveli and set aside the same as arbitrary and consequently to release the petitioner on bail in connection with the FIR in Crime No. 30 of 2018 on the file of the respondent police.

(3.) The Appellant, who is arrested and remanded to judicial custody on 3/3/2018, for the offences punishable under Ss. 147, 148, 447, 294(b), 324, 302, 506(ii) and 120(B) IPC and Sec. 3 and 4(a) of Explosive Substances Act r/w Sec. 3(1)(r), 3(1)(s) of SC/ST (POA) Amendment Act, 2015 and 3(2)(V) of SC/ST (PoA) Act, 1989 , on the file of the respondent police, seeks appeal bail.