ARUMUGAM Vs. STATE

JUDGEMENT

(1.) Heard Mr. B. Jameel Arasu, learned counsel appearing for the appellants, Mr. A. Robinson, learned Government Advocate (Criminal Side) appearing for the first and second respondents and Mr. S. Paul Murugesh, learned counsel appearing for the third respondent/defacto complainant.

(2.) This Criminal Appeal has been filed to set aside the order, dtd. 2/2/2019, passed in Cr.M.P. No. 138 of 2019, by the learned IIIrd Additional District and Sessions Judge (PCR cases) Court, Madurai, and enlarge the appellants on bail, in connection with Crime No. 34 of 2019, on the file of the respondent Police.

(3.) The Appellants, who were arrested and remanded to judicial custody on 30/1/2019, for the offences punishable under Ss. 147, 294(b), 323, 341, 365 of IPC., and Sec. 3(2)(va) of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, in Crime No. 34 of 2019, on the file of the respondent police, seek appeal bail.